Manoj @ Mouja S/o Sher Singh vs State of Rajasthan Through PP

This bail application has been filed under Section 439 CrPC in connection with FIR No.244/2017 registered at Police Station Behror, District Alwar for the offences under Section 394 IPC.

Learned counsel for the petitioner(s) has contended that the petitioner has falsely been implicated in the matter. He has further contended that the co-accused has been released on bail and the case of the petitioner is on the better footing. He has further contended that charge-sheet has been filed. He is in judicial lock up since long and conclusion of trial will take time. Hence he should be released on bail.

Learned Public Prosecutor has opposed the bail application.

Heard learned counsel for the petitioner and learned Public Prosecutor appearing for the State and carefully perused the relevant material made available on record.

Looking to the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is directed that accused petitioner(s) Manoj @ Mouja s/o Sher Singh shall be released on bail under Section 439 CrPC in connection with aforesaid FIR provided he furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- to the satisfaction of the trial court with the stipulation that he shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.