OMVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) CONTENTION of the learned Counsel for the Petitioner is that Petitioner has been arrested in FIR No. 523/2010 registered at Police Station Kotwali, District Dholpur for offence Under Section 379 IPC whereas, with regard to another FIR No. 341/2010 registered with Police Kanchanpur, District Dholpur for offence Under Section 382 Code of Criminal Procedure Petitioner has already been granted bail. Apart from this case, there is only case registered against the Petitioner. It is contended that there cannot be two FI Rs of one incident. Trial of the case will take a long time and the challan has been filed.

(2.) LEARNED Public Prosecutor has opposed the bail application but could not dispute the aforesaid fact.

(3.) IN the result, this bail application Under Section 439 Code of Criminal Procedure is allowed and it is directed that Petitioner - Omveer S/o Banai Singh shall be released on bail in FIR No. 523/2010 registered at Police Station Kotwali, District Dholpur for offence Under Section 379 IPC on his furnishing a personal bond in the sum of Rs. 30,000/ - together with two sureties in the sum of Rs. 15,000/ - each to the satisfaction of the concerned Court for his appearance before that court on all dates of hearing until conclusion of the trial.