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Judgment
13 paragraphs · 281 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 411/2020 registered
at Police Station Kathumar, District Alwar for the offence(s) under Section(s) 399 & 402 of I.P.C. and Section 3/25 of Arms Act.
It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submitted that the petitioner is in custody
since 25.09.2020, charge-sheet has been filed, trial of the case will take time, he has no criminal antecedents, co-accused Ankesh Savita has been
extended benefit of bail by a co-ordinate Bench of this Court vide order dated 23.10.2020 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, filing of the charge-sheet, absence of criminal antecedents and release of co-accused
person on bail by a co-ordinate Bench of this Court; 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 Premsukh S/o Hari Singh 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.