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Judgment
6 paragraphs · 216 wordsSudesh Bansal, J
The instant bail application has been filed by petitioner under Section 439 Cr.P.C. Petitioner has been arrested in connection with FIR No.479/2020 registered at Police Station Shipra Path, District Jaipur for the offence(s) under Sections 379 of IPC.
Heard learned counsel for the petitioner as well as learned public prosecutor and perused the material available on record.
Considering facts and circumstances of the case and that the case is triable by Magistrate but without commenting on merits of the case, this court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner- Shanu @ Bablu S/o Shri Radhakrishan @ Ramkishan shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
Considering the pendency of previous cases against petitioner, it is hereby directed that in case petitioner shall be booked in future for the identical nature of case, the learned Public Prosecutor would be free to move cancellation of bail in the present FIR also.