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Judgment
6 paragraphs · 261 wordsMadan Gopal Vyas, J
The petitioner has been arrested in connection with FIR No.09/2023 of Police Station Sayala, District Jalore for the offence punishable under Sections 420, 406 & 120B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Mr. Pookh Raj Samariya, brother-in-law of the petitioner submits that the petitioner has falsely been implicated in the present case and the offences are triable by Magistrate. It is also submitted that the co-accused Jagdish Jadav has already been enlarged on bail by this Court vide order dated 16.02.2023. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.
Learned Public Prosecutor has 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 bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Arjun Kumar @ Anil Kumar S/o Ram Niwas shall be released on bail in connection with FIR No.09/2023 of Police Station Sayala, District Jalore 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 including one local surety 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.