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Judgment
12 paragraphs · 226 wordsIn wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
Heard learned counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with FIR No.206/2020 of Police Station Sadar Dungarpur, District Dungarpur for the offence
punishable under Sections 147, 148, 188, 269, 270, 395/149 of IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
but 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 Ramesh S/o Gatulal shall be released on
bail in connection with FIR No.206/2020 of Police Station Sadar Dungarpur, District Dungarpur 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.