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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 246/2020
registered at Police Station Kotwali, District Jaipur City (North) for the offence under Section(s) 419, 420, 120-B IPC & Section 3/4 of the Rajasthan
Public Gambling Act, 1949 & Section 66-D of IT Act and later on for the offences under Section(s) 419, 420, 467, 468, 471, 120-B of IPC & Section
3/4 of the Rajasthan Public Gambling Act, 1949 & Section 66-D of IT Act.
It is contended by the learned counsel for the petitioners that they have falsely been implicated in this case. He submits that the petitioners are in
custody since 20.10.2020, investigation as against them is complete, they have no criminal antecedents of like nature, offences are triable by
Magistrate and prays for their release on bail.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioners,
the nature of allegations against them, their length of custody, offences being triable by Magistrate and absence of criminal antecedents; but, without
expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioners 1. Kripal Singh Jodha @ Amit S/o Shri Pooran Singh Jodha and
Randheer Singh S/o Mangal Singh Solanki shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at
concerned Police Station, provided each of them shall furnish 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 trial Court with the stipulation that they shall comply
with all the conditions laid down under Section 437(3) Cr.P.C.