Pratap Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.

76/2018, Police Station Pratap Nagar, District Udaipur for the offences under Sections 397 & 458 of I.P.C.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the co-accused, namely, Arvind Singh and Dinesh @ Bavji have already been enlarged on bail by the

Coordinate Bench of this Court vide Orders dated 01.07.2019 & 22.04.2019, respectively. The case of the present petitioner is not distinguishable

from the case of the co-accused who have been enlarged on bail. He further submits that the charge-sheet in the matter has already been filed and

the conclusion of trial will take sufficient long time. He therefore, prays that the present petitioner may also be enlarged on bail.

Learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioner vis-a-vis the case of the co-

accused persons who have been enlarged on bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced and the fact that the case of the

present petitioner is identical to co-accused aforesaid who have been enlarged on bail by this Court, this Court is of the opinion that the petitioner is

also entitled for grant of bail under Section 439 of Cr.P.C.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner â€" Pratap Singh S/o

Keshar Singh arrested in connection with F.I.R. No. 76/2018, Police Station Pratap Nagar, District Udaipur shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each

to the satisfaction of the 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.