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Judgment
12 paragraphs · 235 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.349/2021 Police
Station Pachpadra, District Barmer for the offence punishable under Sections 143, 341, 323, 342, 365, 395 of IPC and Section 3/25 of Arms Act.
Counsel for the petitioner submits that no recovery was made from the possession of the petitioner. 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 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 petitioners 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 Shiv Lal S/o Shri Budhram, shall be released
on bail in connection with FIR No.349/2021 of Police Station Pachpadra, District Barmer provided he executes a personal bond in a sum of
Rs.1,00,000/- with two sound and solvent surety 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.