AMANDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.43/2021 of Police Station Hindumalkot, District Sriganganagar for the offence punishable under Ss. 307, 120-B of IPC and Ss. 8/21, 8/29 of NDPS Act and Sec. 27 of Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C. Counsel for the petitioner submits that similar situated co-accused persons namely Balvinder Singh @ Binda, Pawandeep Kaur, Satnam Singh and Lakhvinder Singh have already been released on bail by this Court. The case of the present accused-petitioner is similar to those of the co-accused. The accused-petitioner is in judicial custody since 16/9/2021 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.

(2.) Learned Public Prosecutor has 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 Sec. 439 Cr.P.C.

(3.) Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Amandeep Singh S/o S Lohara shall be released on bail in connection with FIR No.43/2021 of Police Station Hindumalkot, District Sriganganagar provided he executes a personal bond in a sum of Rs.2,00,000.00with two sound and solvent sureties of Rs.1,00,000.00 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.