Ramkumar Son of Amarsingh vs State of Rajasthan Through P.P.

This bail application has been filed under Section 439 Cr.P.C.

Brief facts of the case are that an FIR No. 128/2017 was

registered at P.S. Bhiwadi District Alwar for the offences under

Sections 383 and 353 IPC mentioned therein against the accused

petitioners. During the course of investigation, the accused

petitioners were arrested. Thereafter they moved the bail

application before the trial court, which vide impugned order

dismissed the same. Hence this bail application has been filed on

behalf of the petitioners.

Learned counsel for the petitioners has contended that there

is no criminal case made out against the petitioners. It has also

been contended that the accused petitioners are in judicial lockup

since long, the alleged offence is triable by the Ist Class

Magistrate, trial of the case is likely to take time, hence the

accused petitioners should be released on bail.

On the other hand, learned Public Prosecutor has opposed

the bail application.

Looking to the facts and circumstances of the case, but

without expressing any opinion on the merits and demerits of the

case, I deem it just and proper to release the petitioner on bail.

Therefore, this bail application is allowed and it is directed

that accused petitioners (1) Ramkumar S/o Amarsingh and (2)

Sheeshram S/o Gyhansingh shall be released on bail under

Section 439 Cr.P.C. in connection with afore-mentioned FIR

registered at concerned Police Station, provided they furnishes a

personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand)

together with two sureties in the sum of Rs.25,000/- (Rupees

Twenty Five Thousand) each to the satisfaction of the trial court

with the stipulation that they shall appear before that court on all

subsequent dates of hearing and as and when called upon to do

so.