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Judgment
6 paragraphs · 285 wordsMadan Gopal Vyas, J
The petitioner has been arrested in connection with FIR No.113/2022 of Police Station Sanderav, District Pali for the offence punishable under Sections 457 & 380 of IPC. He has preferred this bail application under Section 439 Cr.P.C.
Mrs. Radha Kanjar, mother of the petitioner submits that the petitioner has falsely been implicated in the present case and the offences are triable by first class Magistrate. It is also submitted that the co-accused Umesh @ Unesh @ Manish and Kamal @ Rajkamal have already been enlarged on bail by coodinate Bench of this Court vide order dated 11.01.2023 and the charge-sheet of the case has been filed. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.
Learned Public Prosecutor has vehemently opposed the bail application and submitted that the petitioner is a habitual offender.
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 Raju @ Rajendra S/o Roop Lal shall be released on bail in connection with FIR No.113/2022 of Police Station Sanderav, District Pali 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.