Rameshwar Lal vs State, Through Pp

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.504/2019, Police Station- Merta City, District Nagaur for the offences under Sections 447, 323, 427/34, 307 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the charge sheet has already been filed in the matter. The petitioner has been facing incarceration from last more than 19 days. The injured Sukha Devi has already been discharged from the hospital All the injuries are simple in nature except one. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Rameshwar Lal S/o Ghamanda Ram arrested in connection with F.I.R. No.504/2019, Police StationMerta City, District Nagaur shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.