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Judgment
5 paragraphs · 214 wordsNarendra Kumar Jain, J.—Heard learned Counsel for the applicant as well as learned Public Prosecutor and perused the material available on record. The applicant is accused of offence u/s 392 of IPC.
Learned Counsel for the applicant submits that the applicant has been falsely implicated in this case and he is behind the bar since 27.05.2011. He further submits that the offence alleged against the accused applicant are triable by the Magistrate.
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 - Pappu Lal S/o Arjun Lal shall be released on bail in FIR No. 102/2011, Police Station Gangapur, District Bhilwara 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.