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Judgment
12 paragraphs · 240 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 71/2018
Registered at Police Station Narayanpur District Alwar for the offence(s) under Sections 420, 467, 468, 471 & 120B of IPC (in FIR) and under
Sections 419, 420, 464, 465, 466, 467, 468, 469, 470, 471, 472, 473, 474, 475, 476 & 120-B 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 First Class Magistrate.
Counsel further submits that co-accused Prahlad has already been released on bail by the Co-ordinate Bench of this court vide order dated 02.12.2020
passed in S.B. Criminal Misc. Bail Application No.14044/2020. Counsel further submits that the petitioner is not named in the FIR and he is behind the
bars since 21.01.2021.
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 the fact that co- accused Prahlad has
already been released on bail by the co- ordinate Bench of this court 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.