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Judgment
5 paragraphs · 222 wordsThis bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR No.219/2020 of Police Station Ambamata, Udaipur, wherein he is charged for offences punishable under Sections 341, 323, 324, 307/34 IPC.
Learned counsel for the petitioner submits that co-accused Moin @ Moinudding has already been enlarged on bail by this Court vide order dated 07.08.2020 and the case of present petitioner is not distinguishable from the co-accused. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
Having heard learned counsel for the parties and taking into account facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner, Shoeb S/o Azaz Mohammad, arrested in connection with F.I.R. No.219/2020, Police Station Ambamata, District Udaipur, may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/-to the satisfaction of 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.