Ravi Singh vs State

The present second 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.223/2019, Police Station- Chunavad District Sri Ganganagar for the offences under Sections 457, 380 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 after rejection of the first bail application by this court vide order dated 10.01.2020, the charge

sheet has been filed. 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 present second bail application is allowed. It is ordered that the accused-petitioner Ravi Singh S/o Sh. Malkit Singh arrested in

connection with F.I.R. No.223/2019, Police Station- Chunavad District Sri Ganganagar 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.