Shaitan Singh vs State Of Rajasthan

Vinit Kumar Mathur, J

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.125/2018, Police Station Rani, District Pali, for the offence under Sections 420, 409, 406, 201 and 120-B of IPC.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

Learned counsel for the petitioner submits that out of 11 matters pending against the present petitioner, in 6 matters the petitioner has been enlarged on bail. He further submits that the offences are triable by Magistrate and the petitioner has suffered incarceration for more than five and a half years. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

Learned Public Prosecutor has opposed the bail application. 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 petitioner is entitled for grant of bail under Section 439 Cr.P.C.

Accordingly, the present bail application filed under Section 439 Cr.P.C. is allowed and it is directed that the petitioner-Shaitan Singh S/o Ram Singh shall be released on bail in connection with F.I.R. No.125/2018, Police Station Rani, District Pali provided he executes a personal bond in a sum of Rs.50,000/-(Rupees: Fifty Thousand Only) with two sound and solvent sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each to the satisfaction of the 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.