Pukh Raj vs State Of Rajasthan

The petitioner has been arrested in connection with FIR No. 297/2020 of Police Station Sirohi, District Sirohi, for the offences punishable under

Section 420, 406, 409 & 120-B of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that offences are triable by Magistrate. 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 has 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 Pukh Raj S/o Sh. Magana Ram shall be

released on bail in connection with FIR No.297/2020 of Police Station Sirohi, District Sirohi, 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.