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Judgment
6 paragraphs · 247 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.341/2023 of Police Station Sojat City, District Pali, for the offence punishable under Sections 147, 148, 149, 458, 323, 307, 325/109, 120-B of IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the injured received grievous injuries on his non vital part of the body and now the injured has already been discharged from the hospital. 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 Addl. Government Advocate 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 petitioner Sunil S/o Ugmaram, shall be released on bail in connection with FIR No.341/2023 of Police Station Sojat City, District Pali, 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.