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Judgment
12 paragraphs · 213 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 153/2019 was registered at Police Station Jyoti Nagar District Jaipur for offences under Sections 420, 406, 467, 468, 471 and 120B of
IPC.
It is contended by counsel for the petitioner that petitioner acted as the Power of Attorney holder of Ram Pal Meena and sold the property to the
complainant. Cheques given by the complainant were dishonored. It is also contended that petitioner is not having criminal antecedents of like nature.
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.