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Judgment
6 paragraphs · 269 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.222/2022 of Police Station Kareda, District Bhilwara for the offence punishable under Sections 307, 325, 392, 339, 34 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that co-accused namely Rakesh and Madan Singh have already been enlarged on bail by a coordinate Bench of this Court and the case of the present petitioner is similar to those of the co-accused. Counsel further submits that the injured received injuries on his non-vital parts of the body. 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 has 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 Yunush @ Babu @ Lucky S/o Farid Mohammad Bisayati shall be released on bail in connection with FIR No.222/2022 of Police Station Kareda, District Bhilwara 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.