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Judgment
Heard learned counsel for the petitioner and learned Public
Prosecutor. Perused the case diary.
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.370/2014, registered at Police Station
Mahamandir, Jodhpur for the offences under Sections 420, 406
and 120B IPC.
As per the admitted prosecution allegations, the case at best
extends to an attempt to cheat as neither was any valuable
security taken from the complainant nor was any loss caused to
him. Investigation Agency has concluded that the offences are
proved against the present petitioner and three others namely,
Sudhir Banasia, Sandeep Kumar and Aamir @ Mohammed Aamir
who have been enlarged on bail. 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 Javed Iqbal arrested
in connection with the F.I.R. No.370/2014, registered at Police
Station Mahamandir, Jodhpur 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.