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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.518/2019 registered
at Police Station Malakheda, District Alwar for the offence under Section(s) 323, 341 & 506 of I.P.C and later on for the offence under Section(s)
323, 341, 506 & 328 of I.P.C.
It is contended by learned counsel for the petitioner that for the incident leading to offence under Section 328 I.P.C., the FIR is inordinately delayed by
more than a month. He submitted that the allegations of administering poison to victim Manoj is bald and vague. Learned counsel submitted that the
petitioner is in custody since 27.10.2020, investigation as against him is complete, he has no criminal antecedents and prayed for his release on bail.
Learned Public Prosecutor has opposed the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegations against him, his length of custody,
absence of criminal antecedents and the material available in the case diary; but, without expressing any opinion on the merits of the case, this court
deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Bunty @ Pintu S/o Tarachand shall be released on bail under
Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum
of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of
the trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.