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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.402/2014, registered at CPS, ACB,
Jaipur for the offences under Section 13(1)D, 13(2) of the P.C. Act
and Sections 420, 467, 468, 471 and 120B IPC.
The petitioner was subjected to disciplinary enquiry under
Rule 16 of the CCA Rules in relation to almost identical allegations
which have been set out in the FIR and he has been exonerated
therein. The petitioner is a public servant and is in judicial
custody. Investigation and trial are likely to consume time.
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 Laxman Panwar
arrested in connection with the F.I.R. No.402/2014, registered at
CPS, ACB, Jaipur 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.