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Judgment
In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No.282/2020 of Police Station Ratanada, Jodhpur for the offences punishable under Sections 454, 427, 143, 323, 380 and 382 IPC.
He has preferred this bail application under Section 439 Cr.P.C.
Mr. Vinay Jain, learned counsel for the petitioner, at the outset, makes an undertaking that the present petitioner shall not claim the disputed property in question and shall neither disturb the possession of the complainant party.
Learned counsel for the petitioner further submits that the petitioner shall neither threaten or try to influence the complainant. Learned counsel for the petitioner also submits that the offences alleged against the present petitioner are triable by Magistrate.
Mr. Mahipal Bishnoi, learned Public Prosecutor as well as Mr.Tirath Raj Singh Sodha, learned counsel for the respondent- complainant oppose the bail application on the ground that there is a threat perception to the complainant from the present petitioner.
This Court, while looking into the undertaking given by the learned counsel for the petitioner and the fact that conclusion of the proceedings is likely to take some time, but without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Kuldeep Singh S/o Shri Khet Singh shall be released on bail in connection with FIR No.282/2020 of Police Station Ratanada, Jodhpur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.