PAPPU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.109/2022 Police Station Mandal, District Bhilwara for the offences punishable under Ss. 147, 148, 149, 323, 307, 302, 341 and 326 of the IPC. The first bail application was dismissed as not pressed by this Court vide order dtd. 12/7/2022.

(2.) Learned counsel for the petitioner submits that similar situated co-accused persons, viz., Ravikant, Kameshwar, Narayan and Vinod have already been granted bail by this Court and the case of the present petitioner is not distinguishable from that of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner. Learned Public Prosecutor has opposed the bail application.

(3.) I have considered the arguments advanced before me and gone through the material available on record. Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail. Accordingly, the second bail application under Sec. 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner, Pappu Singh S/o Dudhnath Singh Rajput, shall be enlarged on bail in FIR No.109/2022 Police Station Mandal, District Bhilwara provided he furnishes a personal bond in the sum of Rs.1,00,000.00with two sureties of Rs.50,000.00 each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.