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Judgment
9 paragraphs · 193 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.588/2019
Registered at Police Station Bayana, District Bharatpur (Raj.) for the offence(s) under Sections 323, 341, 452, 325 and 308 of IPC.
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the trial may take long time.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Mahendra S/o Kirodi shall be
enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the
learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.