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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 142/2020 registered
at Police Station Malpura Gate, District Jaipur City (East) for the offence under Section(s) 295-A, 465, 469 of IPC and Section 66-C of IT Act.
It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case which is triable by Magistrate. He submitted
that the petitioner is in custody since 06.11.2020, investigation as against him is complete, he has no criminal antecedents 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 allegation against him, his length of custody, offences being triable by Magistrate and absence of criminal antecedents; 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 Sachin Kumar Son Of Ramsewak 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.