AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 248 wordsIn wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No.279/2020 of Police Station Sikhmukh, District Churu for the offences punishable under
Sections 399, 402, 411, 412, 420, 465 IPC and Sections 3/25, 25(6)(7) of Arms Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that charge sheet in this case has already been filed.
Learned Public Prosecutor opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that charge sheet has already been filed and conclusion of the
proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to
the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Rajesh S/o Ratan Lal shall be released on
bail in connection with FIR No.279/2020 of Police Station Sikhmukh, District Churu provided he executes 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 appearance before that court on each and every
date of hearing and whenever called upon to do so till the completion of the trial.