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Judgment
Heard learned counsel for the petitioner and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.105/2015, registered at Police Station
Bajju, District Bikaner for the offences under Sections 420, 467,
468, 471 and 120B IPC.
Bail application of main accused Hetram who executed the
sale deed on the basis of forged power of attorney had been
allowed by this Court. The petitioner simply attested the alleged
forged power of attorney as a witness and is in judicial custody for
offences triable by the Court of Magistrate. Investigation and trial
are likely to consume time.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Bhajna Ram arrested
in connection with F.I.R. No.105/2015, registered at Police Station
Bajju, District Bikaner shall be released on bail provided he
furnishes a personal bond of Rs.50,000/- and two surety bonds of
Rs.25,000/- 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.