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Judgment
6 paragraphs · 174 wordsLeave granted.
The appellant has been implicated in a First Information Report of offences alleged to have been committed under Section 306 and Section 420 read with Section 34 of the Penal Code. The appellant is in custody since 14 November 2018.
Notice was issued by this Court on 6 November 2019. The respondent has entered appearance.
Heard Mr.Aruneshwar Gupta, learned Senior Counsel for the appellant and Dr.Manish Singhvi, learned Senior Counsel in opposition.
The Court is apprised of the fact that the final report under Section 173 of the CrPC has been filed. Having regard to the nature of the allegations and the fact that the appellant has been in custody since 14 November 2018, we are of the view that a case has been made out for grant of bail. We accordingly direct that the appellant be released on bail subject to the terms and conditions as may be imposed by the Trial Court in connection with FIR No.219/2018 registered at Police Station Christianganj, Ajmer, Rajasthan.
The appeal is accordingly disposed of.