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Judgment
14 paragraphs · 277 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 220/2020 registered
at Police Station Roopbas, District Bharatpur for the offence under Section(s) 143, 323, 341, 336 & 354 IPC and later on for the offence under
Section(s) 147, 148, 149, 323, 341 & 302 IPC.
It is contended by the learned counsel for the petitioner that the fatal injury on the person of deceased Virendra has not been attributed to him. He
submitted that all other injured persons from accused side have received simple injuries only. He submits that the petitioner is in custody since
24.05.2020, charge sheet has already been filed, trial of the case will take time and prays for his release on bail.
Learned Public Prosecutor has opposed the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody and
filing of the charge sheet; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on
bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Ramesh Son Of Shri Ramkishan shall be released on bail under
Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, 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 trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.