AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 283 wordsDr.Nupur Bhati, J
Heard learned counsel for the parties as well as perused the material available on record.
The instant application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.356/2022 dated 01.11.2022, registered at Police Station Lonkaransar, District Bikaner for the offences under Sections 457, 380, 411 of the IPC.
Learned counsel for the petitioner submits that the petitioner is behind bars since 10.02.2023. He further submits that the petitioner has been falsely implicated in a case of theft of gold ornaments. He further submits that co-accused namely Anil Dhanak has already been enlarged on bail by the Court vide order dated 06.06.2023 passed in S.B. Cr. Misc. Bail Application No.7025/2023.
Learned Public Prosecutor opposes the bail application.
In view of the above and having regard to the entirety of facts and circumstances of the case as available on record and looking to the fact that the trial will consume time and without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the petitioner deserves to be enlarged on bail.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner namely Sandeep S/o Shri Ramesh Kumar in relation to the F.I.R. No.356/2022 dated 01.11.2022, registered at Police Station Lonkaransar, District Bikaner, shall be released on bail; provided he/she furnishes a personal bond in the sum of Rs.50,000/- and two surety bonds of Rs.25,000/- 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.