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Judgment
11 paragraphs · 187 wordsInderjeet Singh, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.186/2021
Registered at Police Station Kotwali Sikar for the offences under Section 380 of IPC (In FIR) and for the offences under Sections 380 & 411 of IPC
(In Order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the case is triable by Magistrate. Counsel further
submits that the petitioner is in custody since 02.04.2021 and the challan has already been presented in the Court and conclusion of trial may take long
time.
Learned Public Prosecutor has opposed the bail application.
Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and
without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial
Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.