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Judgment
5 paragraphs · 205 wordsNarendra Kumar Jain, J.—Heard learned Counsel for the applicant, learned Counsel for the complainant as well as learned Public Prosecutor and perused the material available on record. The applicant is accused of offence u/s 457/380 of IPC.
Learned Public Prosecutor vehemently opposed this bail application.
Having considered all the relevant facts and circumstances of the case, without expressing any opinion on the merits of the case, I consider it a fit case to grant bail to the applicant-accused u/s 439 Code of Criminal Procedure
Accordingly, this bail application is allowed and it is directed that applicant - Narendra Kumar S/o Ram Kumar shall be released on bail in FIR No. 69/2011, Police Station Hanumangarh Junction provided he executes a personal bond in the sum of Rs. 40,000/- along with two sureties of Rs. 20,000/- each, to the satisfaction of the learned trial court on usual conditions and he shall appear before the trial court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
The accused applicant shall also give undertaking that while on bail he shall neither indulge in similar offence nor shall he be involved in other criminal activities.