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Judgment
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 92/2018 was registered at Police Station Jyoti Nagar, Jaipur for offence under Sections 147, 148, 149, 283, 332, 353, 341, 323, 188, 336,
427 of I.P.C.
No case is made out for entertaining the present bail application as the matter is still at the stage of investigation.
The criminal miscellaneous bail application is accordingly rejected.
It is orally prayed by counsel for the petitioner that petitioner is a candidate who has always obtained first division in his career. He was made an
accused because he was residing with other students who were involved in the act. It is also contended that petitioner is appearing in the exam of
Assistant Agriculture Officer 2015 being conducted by Rajasthan Public Service Commission and papers of which are scheduled on 29.04.2018,
therefore, he may be given interim bail for appearing in the exam of Assistant Agriculture Officer 2015, conducted by Rajasthan Public Service
Commission.
Learned Public Prosecutor has opposed the orally prayer for interim bail.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the oral prayer for interim bail.
It is directed that accused petitioner shall be released on interim bail till 30.04.2018 from today, provided he furnishes a personal bond in the sum of
Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/-(Rupees Twenty Five Thousand only) each to the
satisfaction of the learned trial court with the stipulation that he shall surrender before the Superintendent, Central Jail, Jaipur on 30.04.2018.
Petitioner is directed to surrender before the Superintendent, Central Jail, Jaipur on 30.04.2018.