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Judgment
6 paragraphs · 219 wordsAnoop Kumar Dhand, J
This bail application under Section 439 Cr.P.C. is filed by petitioner in connection with FIR no.180/2020, registered at Police Station Shergarh, District Jodhpuor, wherein he was charged for offences punishable under Section 379 of the IPC.
Learned counsel for the petitioner submits that the offence alleged against the petitioner is triable by Magistrate and the petioner is in custody since about one month and the trial court may take its own time.
Per contra, learned Public Prosecutor has opposed the bail application.
Looking to the totality of the facts and circumstances of the case and the fact that the offence alleged against the petitioner is triable by Magistrate, without expressing any opinion on merits and demerits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Narpat Ram S/o Gumana Ram arrested in connection with F.I.R. No.180/2020, Police Station Shergarh, District Jodhpur, may be released on bail; provided he furnishes personal bond of Rs.50,000/- with two sureties of like amount to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.