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Judgment
All the above mentioned bail applications shall stand decided by this common order.
The present bail applications have been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. Nos. 427/2019, 429/2019 & 431/2019 registered at Police Station Pratapnagar, District Bhilwara for the offences under Sections 406, 420 & 120-B of I.P.C. and Sections 3, 4, 5 & 6 of Chit Fund Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioner submits that the chargesheet in all the three cases has already been filed and the conclusion of trial will take sufficient long time. He further submits that the present petitioner is only an employee of the society and is not the beneficiary of the amount collected from the general public. He, therefore, prays that the petitioner may be enlarged on bail.
Learned Public Prosecutor opposes the bail applications.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the petitioner is entitled for grant of bail under Section 439 of Cr.P.C.
Consequently, the present bail applications under Section 439 of Cr.P.C. are allowed. It is ordered that the accusedpetitioner - Saiyad Rashid Hasami S/o Late Basar Hasami arrested in connection with F.I.R. Nos. 427/2019, 429/2019 & 431/2019, Police Station Pratapnagar, District Bhilwara shall be released on bail provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) in each case with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) 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.