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Judgment
6 paragraphs · 236 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.37/2022 Police Station Chohtan, District Barmer for the offence punishable under Sections 384 & 306 IPC.
Counsel for the petitioner submits the there is no connecting evidence against the petitioner for abetment to commit suicide. Challan of the case has already been present. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Naga Ram S/o Prabhu Ram, shall be released on bail in connection with FIR No.37/2022 of Police Station Chohtan, District Barmer provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent surety of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.