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Judgment
7 paragraphs · 246 wordsYogendra Kumar Purohit, J
This application for bail under Section 439 Cr.P.C. has been filed by the petitioner, who has been arrested in connection with F.I.R. No.188/2023, registered at Police Station Phalodi, District Jodhpur Rural, for offence under Section 379 IPC.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioner submitted that the offence alleged to have been committed by the petitioner is triable by Magistrate. The petitioner is in judicial custody and trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application.
Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Pratap Singh @ Pintu S/o Jagmal Singh arrested in connection with F.I.R. No.188/2023, registered at Police Station Phalodi, District Jodhpur Rural, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.