AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 228 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No. 322/2021 of Police Station Kotwali, District Jaisalmer, for the offence punishable under
Sections 387 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that offence is triable by Magistrate. 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 as well as counsel for the complainant have 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 Swaroop Singh S/o Shri Indra Singh shall be
released on bail in connection with FIR No.322/2021 of Police Station Kotwali, District Jaisalmer, 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.