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Judgment
6 paragraphs · 267 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.25/2022 of Police Station, Jawahar Nagar, Dist. Sriganganagar for the offence punishable under Sections 307, 387, 212, 120-B of IPC and Under Section 27 of the ARMS Act, 1959.
Counsel for the petitioner submits that the similarly situated co-accused persons namely Praveen, Vishal Pachar @ Bablu, Ankit Kumar and Deepak Jakhar have already been released on bail by this Court. The case of the present accused-petitioner is similar to those of the co-accused. 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 petitionerSantosh Sunil Jadhav S/o Late Sunil Chandrakant Jadhav shall be released on bail in connection with FIR No.25/2022 of Police Station, Jawahar Nagar, Dist. Sriganganagar 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, out of which one surety shall be local resident, 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.