SURAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order. It is contended by the learned counsel for the applicant that the applicant is in judicial custody since 22.3.2006 and the offence is triable by Magistrate.

(2.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.

(3.) Accordingly, the application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicant Surat Singh S/o Swarn Singh shall be released on bail (in FIR No.3/2006, Excise Circle, Police Station Lunkaransar) provided he executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- 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 trial.