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Judgment
Sandeep Mehta, J
The instant bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in relation to FIR No.509/2019, Police Station Kotwali, Chittorgarh for offences under Sections 420, 467, 468 & 471 IPC.
Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.
The petitioner is in judicial custody in connection with the above offences which are magistrate triable. The allegation of the complainant is that the petitioner made an attempt to get registered sale deed executed on the basis of fabricated documents. The other criminal cases registered against the petitioner do not involve similar offences and his custody is not required in this case for any purpose whatsoever. Investigation and trial will consume time.
In this background and having regard to the overall facts and circumstances of the case as available on record, this Court is inclined to extend indulgence of bail to the accused petitioner. Accordingly, this bail application is allowed and it is directed that the accused-petitioner Ratan Singh S/o Late Shri Dalu Singh arrested in connection with the F.I.R. No.509/2019, Police Station Kotwali, Chittorgarh shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.