AMIT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 141/2008 of Police Station Kotwali, Pali for the offences punishable under Sec. 136(1)(B)(C) of Electricity Act, 2003. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.

(3.) Accordingly, this bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Amit Singh S/o Ganpat Singh shall be released on bail in connection with FIR No. 141/2008 of Police Station Kotwali, Pali provided he executes a personal bond in a sum of Rs.50,000.00 with two sound and solvent sureties of Rs.25,000.00 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.