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Judgment
12 paragraphs · 217 wordsIn wake of onslaught of COVID-19, the Lawyers have been advised to refrain from coming to the Courts.
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No. 246/2020 of Police Station Ratanada Jodhpur for the offences punishable under Sections
457, 380 IPC. He has preferred this bailapplication under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section
439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Hussain Khan S/o Shri Aziz Khan shall be
released on bail in connection with FIR No. 246/2020 of Police Station Ratanada Jodhpur provided he executes a personal bond in a sum of
Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on
each and every date of hearing and whenever called upon to do so till the completion of the trial.