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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.442/2020
registered at Police Station Aravali Vihar District Alwar for the offence(s) under Section(s) 420 of IPC and later on for the offence under Section 66
of the I.T. Act.
It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case. He submitted that the petitioner is in
custody since 25.11.2020, investigation as against him is complete, offences are triable by Magistrate, he has no criminal antecedents and prays for his
release on bail.
Learned Public Prosecutor has opposed the bail application.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his 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 petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Mubin Son of Sumer Khan shall be released on bail under
Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, 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 trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.