SATYA NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This bail application under Sec. 439, CrPC relates to the case arising out of the case No. 263/94 P.S. pending before the C.J.M. Bundi registered for the offence under Secs. 457, 380/411, IPC.

(3.) Without discussing the merits of the evidence at this stage, but upon considering the oral submissions made at Bar, by both the sides and having regard to the peculiar facts and the circumstances of the case, as indicated in the course of arguments, especially the fact that it is a bail jump matter accused applicant to put an undertaking that applicant will attend the Court proceedings in trial court in the time. I find it to be a fit case, where the bail should be granted.