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Judgment
This bail application has been filed under
Section 439 CrPC in connection with FIR No.374/2016
registered at Police Station Bhiwadi Phase-III, District
Alwar for the offence under Sections 365 and 395 IPC.
Learned counsel for the petitioner has
contended that the petitioner has falsely been
implicated in the matter. He has further contended that
co-accused has been released on bail. 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 Avtar Singh
S/o Balveer 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.