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Judgment
The applicant has filed this bail application under Section 439 CrPC in FIR No. 23/2020 registered at Police Station Kishangarhbas, Alwar for the offences under Sections 3 of RBA Act and 4 and 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 quite innocent and he has been falsely implicated in the case. He is not required any more for investigation. Similarly situated co-accused have already been enlarged on bail. The applicant is behind the bars for more than 5 months. Challan has been presented in the case. Conclusion of trial will take considerable time. The bail application may be allowed.
Learned Public Prosecutor has opposed the bail application.
Keeping in view all the facts and circumstances of the case, particularly having regard to the fact that the similarly situated co-accused have already been enlarged on bail, this court finds it a fit case for bail.
Consequently, without expressing any opinion on merits, the bail application is allowed and it is directed that the accused applicant Mubin S/o Malhu be released on bail provided he furnishes personal bond in the sum of Rs. 1,00,000/- (Rs. One lakh) together with two sureties of the sum of Rs. 50,000/-(Rs. Fifty Thousand) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that court and any other court to which the matter is transferred, on all subsequent dates of hearing and as and when he is called upon to do so.