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Judgment
6 paragraphs · 271 wordsManoj Kumar Garg, J
The petitioner has been arrested in connection with FIR No.222/2023 of Police Station Balesar, District Jodhpur for the offence punishable under Sections 467, 468, 419 and 420 of IPC. He has preferred this third bail application under Section 439 Cr.P.C. The second bail application was dismissed as not pressed by this Court vide order dated 16.11.2023 with liberty to file afresh after framing of the charges.
Counsel for the petitioner submits that upto this time the main charge of Rajasthan Public Examination (Prevention of Unfair Means) Act, 2022 has not been framed against the petitioner. The accused-petitioner is in judicial custody since 28.08.2023 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the third bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Adu Ram S/o Raja Ram, shall be released on bail in connection with FIR No.222/2023 of Police Station Balesar, Distt. Jodhpur provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.