Sushil Kumar @ Banti Son of Shri Chandrapal Singh vs The State of Rajasthan

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.13/2017 registered at Police Station

G.R.P. Shadulpur, Bikaner for the offences under Section 328 &

379 of IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor.

It is submitted that the accused petitioner was arrested in

connection with offence under Section 328 and 379 IPC and after

investigation, charge sheet has already been filed. The trial of the

case is likely to long time, therefore, the petitioner may be

released on bail.

Learned Public Prosecutor vehemently opposed the prayer of

the learned counsel for the petitioner.

Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced at the bar, this

Court is of the opinion that the bail application filed by the

petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner, Sushil Kumar @ Banti Son of Shri

Chandrapal Singh, arrested in connection with F.I.R. No.13/2017

of Police Station- G.R.P. Shadulpur, Bikaner, shall be released on

bail; provided he furnishes a personal bond of Rs.50,000/- and

two surety bonds of Rs.25,000/- (two sureties should be local

residents) each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.