Pyaare Lal vs State Of Rajasthan

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.171/2019 of Police Station Sameja Kothi, District Sri Ganganagar for the offence(s) punishable

under Section(s) 409, 420, 467, 468, 471 and 120-B of the IPC. He/She/They has/have preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail application(s).

Having regard to the totality of the facts and circumstances of the case and taking into consideration that the alleged offence(s) levelled against the

petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Pyaare Lal S/o Shri

Laxman Das shall be released on bail in connection with FIR No.171/2019 of Police Station Sameja Kothi, District Sri Ganganagar provided

he/she/they execute(s) a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the

trial.