DHEERAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.04/2024 registered at Police Station Mandal, District Bhilwara, for offences under Ss. 395 and 120B IPC. Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record. Learned counsel for the petitioner submitted that the amount allegedly robbed from the complainant has already been recovered and no recovery is due to be effected from the present petitioner. Learned counsel submitted that investigation against the petitioner has been completed, the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the bail application.

(2.) Having considered the rival submissions, facts and circumstances of the case, this Court prima facie finds that the amount allegedly looted by the petitioner and co-accused from the complainant has already been recovered by the investigating agency. This Court also prima facie finds that investigation against the petitioner has already been completed and the prosecution has not shown any apprehension of the petitioner influencing the witnesses or fleeing away from justice in case he is enlarged on bail. Thus, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioner on bail.

(3.) Consequently, the bail application under Sec. 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Dheeraj Singh S/o Anand Singh arrested in connection with F.I.R. No.04/2024 registered at Police Station Mandal, District Bhilwara, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000.00 and two 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 completion of the trial.