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Judgment
7 paragraphs · 219 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.355/2022, Police Station CPS ACB, Jaipur (Chowki, Bikaner) for the offence punishable under Section 7 of the P.C. Act.
Learned counsel for the petitioner submits that the petitioner is in the judicial custody since 08.09.2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the prayer for bail.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner, Purkha Ram S/o Shri Gumanaram, shall be enlarged on bail in F.I.R. No.355/2022, Police Station CPS ACB, Jaipur (Chowki, Bikaner) provided he furnishes a personal bond in the sum of Rs.1,00,000/-with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.