MUKESH BHAT Vs. STATE

JUDGEMENT

(1.) The present bail application under Sec. 439 Cr.P.C. has been filed on behalf of the petitioner for the alleged offences punishable under Ss. 452, 354, 323, 506 I.P.C. in connection with FIR No.139/2022 registered at Police Station Mahila District Hanumangarh.

(2.) Counsel for the petitioner submitted that the accused-petitioner has been falsely implicated in the present matter just because of the personal vengeance as the complainant had been accomplice to the accused in various other criminal matters. It has further been submitted that the accused is behind the bars since 11/5/2022 and no recovery is sought to be made from him. Affidavit of one Smt. Soma has also been filed wherein it has been stated that the accused Mukesh Bhat was not present at the site and her statements have been wrongly recorded by the investigation officer. Counsel therefore submitted that the accused-petitioner deserves to be released on bail.

(3.) Consequently, the bail application is allowed. It is ordered that the accused-petitioner " Mukesh Bhat S/o Hanuman Prasad arrested in connection with F.I.R. No.139/2022 registereed at Police Station Mahila, District Hanumangarh, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000.00 (Rupees Fifty Thousand) and two sureties of Rs.25,000.00 (Rupees Twenty Five Thousand) each to the satisfaction of the 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.