Sajid Khan vs State, Through P.p.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.142/2019, Police Station Bhopalpura, Udaipur for the offences under Sections 420, 467, 471, 120-B of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. The conclusion of trial will take

sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

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 bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Sajid Khan S/o Sarafat Khan arrested in connection with F.I.R.

No.142/2019, Police Station Bhopalpura, Udaipur shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty

Thousand Only) 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.