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Judgment
6 paragraphs · 232 wordsMadan Gopal Vyas, J
The petitioner has been arrested in connection with FIR No.219/2022 of Police Station Kuchera, District Nagaur for the offences punishable under Sections 342, 436 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the accused-petitioner has falsely been implicated in this case. The accused-petitioner is in judicial custody since long and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor as well as learned counsel for the complainant have vehemently 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 Sharwan Ram S/o Shri Ramniwas shall be released on bail in connection with FIR No. 219/2022 of Police Station Kuchera, District Nagaur 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.