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Judgment
14 paragraphs · 375 words@JUDGEMENT- JUDGEMENT
Dinesh Mehta, J
The present bail application has been filed by the applicant under Section 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 267/2023 registered at Police Station Kotwali Churu, District Churu for the offences under Sections 489-A, 489-B, 489-C, 489-D, 489-E and 120-B of Indian Penal Code.
Learned counsel for the applicant submitted that the co-accused namely Babulal and Amit have already been enlarged on bail by this Court vide its orders dated 13.02.2024 (passed in S.B. Cr. Misc. Bail Application No. 705/2024) and 08.02.2024 (passed in S.B. Cr. Misc. 2nd Bail Application No. 329/2024), respectively, and applicant’s case is not different from that of co-accused.
Learned Public Prosecutor was not in a position to distinguish applicant’s case from that of co-accused namely Babulal and Amit, who have been enlarged on bail.
Heard learned counsel for the parties and perused the record.
In case of co-accused Babulal, while allowing the bail application, this Court has observed thus:
"Learned counsel for the applicant submitted that charge-sheet has been filed and neither any recovery nor any investigation remains to be made and prayed that the applicant be enlarged on bail.
Learned Public Prosecutor vehemently opposed the bail application by contending that huge fake currencies were recovered from the applicant.
Heard learned counsel for the parties and perused the material available on record.
Having regard to the facts and circumstances of the case and considering that charge-sheet has been filed and the applicant has remained incarcerated since 05.11.2023, this Court is inclined to accept the applicant's prayer for bail, as the trial is likely to take sufficient time."
Following the reasoning given in the case of co-accused Babulal, the present bail application filed by the applicant is allowed.
The applicant Rama Kishan S/o Shri Bajarang Lal arrested in connection with the FIR No. 267/2023 registered at Police Station Kotwali Churu, District Churu shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the trial Court.
Applicant shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.