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Judgment
The present bail application has been filed under Section
439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.13/2017 registered at Police Station G.R.P. Shadulpur, Bikaner for the offences under Section 328 & 379 of IPC.
Heard learned counsel for the petitioner and learned Public Prosecutor.
It is submitted that the accused petitioner was arrested in connection with offence under Section 328 and 379 IPC and after investigation, charge sheet has already been filed. The trial of the case is likely to long time, therefore, the petitioner may be released on bail.
Learned Public Prosecutor vehemently opposed the prayer of the learned counsel for the petitioner.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner, Sushil Kumar @ Banti Son of Shri Chandrapal Singh, arrested in connection with F.I.R. No.13/2017 of Police Station- G.R.P. Shadulpur, Bikaner, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- (two sureties should be local residents) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.