AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 252 wordsMadan Gopal Vyas, J
The petitioner has been arrested in connection with FIR No.711/2022 of Police Station Sumerpur, District Pali for the offences punishable under Sections 341, 323, 382, 436 of IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case and co-accused Kishore Soni has already been enlarged on bail by coordinate Bench of this Court vide dated 27.01.2023. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.
Learned Public Prosecutor has vehemently opposed the bail application and submitted that the petitioner is a habitual offender.
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 Pinkal Parmar S/o Bharat Kumar Chheepa shall be released on bail in connection with FIR No.711/2022 of Police Station Sumperpur, District Pali provided he executes a personal bond in a sum of Rs.1,00,000/-with two sound and solvent sureties 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.