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Judgment
5 paragraphs · 229 wordsMadan Gopal Vyas, J
This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR No.87/2020 registered at Police Station Ogana, District Udaipur wherein he is charged for offences punishable under Sections 395, 397 & 201 of IPC and 4/25 of Arms Act.
Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. He also submits that the petitioner is in judicial custody since 21.03.2021. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.
Learned Public Prosecutor opposed the bail application. Having heard learned counsel for the parties and considering the fact that petitioner is in judicial custody since 21.03.2021, without expressing any opinion on merits of the case, 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 Subhash @Suresh S/o Shri Kanahiyalal arrested in connection with F.I.R. No.87/2020, Police Station Ogana, District Udaipur, may be released on bail; provided he furnishes a personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- each 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.