Sanjay vs State

The petitioner has been arrested in connection with FIR No. 199/2020 of Police Station Pahada, District Udaipur, for the offences punishable under

Sections 341, 447, 323 & 326 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the allegations for causing eye injury to the injured assigned to accused Sohan S/o Dadu and the injury

caused by the petitioner is found to be simple in nature. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long

time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without

expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Sanjay S/o Khemraj shall be released on bail in

connection with FIR No. 199/2020 of Police Station Pahada, District Udaipur, provided he executes a personal bond in a sum of Rs.1,00,000/- with

two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every

date of hearing and whenever called upon to do so till the completion of the trial.