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Judgment
14 paragraphs · 283 wordspresent bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 68/2020 registered at
Police Station Kalwad, District Jaipur for the offence under Section(s) 420,406 and 120B of IPC and later on for the offence under Section(s) 420 and
406 of IPC.
It is contended by learned counsel for the petitioner that he has falsely been implicated in this case of civil nature. With regard to criminal antecedents,
learned counsel for the petitioner submitted that after his arrest in the present FIR, he has falsely been implicated in another case of similar nature. He
submitted that the petitioner is in custody since 19.8.2020, charge-sheet has been filed, trial of the case will take time, offences are triable by
Magistrate and prayed 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 allegations against him, his length of custody and offences being triable by Magistrate; 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 Neeraj S/o Shree Satyaveer 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.