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Judgment
12 paragraphs · 233 wordsThe present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.
No.27/2020, Police Station Marwar Junction, District Pali, for the offences under Sections 323, 332, 353, 147, 148, 149, 143, 427, 336, 452, 456, 342
and 307 of IPC and under Section 3 of PDPP Act and under Section 136 of Representation of People Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. The conclusion of trial will take
sufficiently long time, therefore, it is
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail
application filed by the petitioner deserves to be accepted.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Praveen Kumar S/o Shri Hari
Ram arrested in connection with F.I.R. No.27/2020, Police Station Marwar Junction, District Pali shall be released on bail; provided he furnishes a
personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the
satisfaction of the learned trial court with the stipulation to appear upon to do so.