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Judgment
1 paragraphs · 93 wordsM.B. Sharma, J.—After having heard learned counsel for the petitioner and the learned Public Prosecutor, in the facts and circumstances of the case. I allow this application and direct that the accused petitioner shall be released on bail on his furnishing a personal bond in the sum of Rs. 8000/- (Rs. Eight Thousand) with two sureties in the amount of Rs. 4000/- (Rs. Four Thousand) each, to the satisfaction of the trial court with the stipulation to appear before that court or any other court as and when called upon to do so.