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Judgment
6 paragraphs · 256 wordsHeard learned counsel for the parties and perused the material available on record.
The petitioner(s) has/have been arrested in FIR No.271/2007 of Police Station Kotwali Sriganganagar, District Sriganganagar for the offence(s) punishable under Section(s) 13(1)(D) and 13(2) PC Act, Section 420, 467, 468, 471, 474, 477, 477A, 166, 167, 198, 199, 200, 201 and 120-B of IPC and Section 3/25 (1-B)(A), 30 of the Arms Act. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that due to unavoidable circumstances, the petitioner could not attend hearings before the trial court. It is submitted that henceforth the petitioner will attend the hearings before the trial court regularly.
Learned Public Prosecutor has opposed the bail application(s).
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 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) - Ram Singh S/o Sh. Laxminarayan @ Radhakrishan shall be released on bail in connection with FIR No.271/2007 of Police Station Kotwali Sriganganagar, District Sriganganagar provided he/she/they execute(s) a personal bond in the 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.