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Judgment
6 paragraphs · 223 wordsThe petitioner has filed this bail application under Section 439 Cr.P.C. in FIR No.550/2019 registered at Police Station Navalgarh, District Jhunjhunu for the offence under Section 3/25 of Arms Act.
Heard learned counsel for both the sides and perused the material made available on record.
Learned counsel for the applicant submits that the applicant is in custody since 02.11.2019. He is on bail in other criminal cases. Challan has been presented and conclusion of trial will take time. The bail application should be allowed.
Learned Public Prosecutor has opposed the bail application.
Having regard to the rival submissions and keeping in view the facts and circumstances of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, without expressing any opinion on merits, the bail application is allowed and it is directed that the accused- petitioner 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.