AI Structured Summary
Not yet generated for this judgment
Judgment
Mahendar Kumar Goyal, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.174/2021 registered
at Police Station Chaupanki (Police District Bhiwadi), District Alwar for the offence(s) under Section(s) 379 of I.P.C., Sections 29 & 32 of Indian
Forest Act, 1927 and Sections 33, 41 & 42 of Rajasthan Forest Act, 1953 and later on for the offence under Sections 379 of I.P.C., Sections 29, 32,
33, 41 & 42 of Forest Act and Section 3/181 of Motor Vehicles Act.
Learned counsel for the petitioner submitted that he has falsely been implicated in this case. He submitted that the petitioner is in custody since
09.07.2021, investigation as against him is complete, the offences are triable by Magistrate, 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,
the offences being triable by Magistrate and absence of criminal antecedents; 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 Vahid S/o Fajru 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.