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Judgment
10 paragraphs · 221 wordsHeard counsel for the petitioner through video conferencing.
Learned Public Prosecutor is present in person in the Court.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 203/2020 was registered at Police Station Mania, Dholpur, for offence under Sections 341, 307 and 34 of I.P.C. & Section 3/25 of Arms Act.
It is contended by counsel for the petitioner that it is a case of no injury. It is also contended that the criminal antecedents pertain to cases of accident.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
Application for early listing stands disposed.