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Judgment
7 paragraphs · 267 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No. 150/2022 of Police Station Rawla, District Sriganganagar for the offence punishable under Sections 384, 354 of IPC and Section 67 of IT Act. He has preferred this second bail application under Section 439 Cr.P.C.
The first bail application was dismissed as not pressed by this Court vide order dated 17.08.2022 with liberty to file afresh after filing of the challan.
Learned counsel for the petitioner submits that now challan of the case has already been presented and no investigation is pending. 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.
Per contra, 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 second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner, Satpal Singh S/o Mahendra Singh, shall be released on bail in connection with FIR No.150/2022 of Police Station Rawla, District 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 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.