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Judgment
14 paragraphs · 232 wordsHeard counsel for the petitioner through video conferencing.
Learned Public Prosecutor is present in person in the Court.
Defects pointed out by the Registry are waived.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 66/2020 was registered at Police Station Beawer City, District Ajmer, for offence under Section302 of I.P.C.
It is contended by counsel for the petitioner that the incident took place at the spur of the moment. The only allegation against the petitioner is of
causing injury by fist to the deceased. Charge- sheet has been filed and conclusion of trial will take time.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the
satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all
subsequent dates of hearing and as and when called upon to do so.