Ronak @ Golu Yadav 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.414/2019, Police Station Surajpole, District Udaipur for the offences under Sections 307 of IPC and Section 4/25 of Arms Act.

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 allegation of inflicting the injuries are on Rahil Sheikh @ Bohra. The injuries are reported

to be simple in nature. The charge sheet in the case 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 bail application is allowed. It is ordered that the accused-petitioner Ronak @ Golu Yadav S/o Shri Shanti Lal arrested in connection

with F.I.R. No. 414/2019, Police Station Surajpole, District Udaipur 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.