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Judgment
11 paragraphs · 224 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.170/2019
Registered at Police Station Pahari, District Bharatpur for the offence(s) under Sections 323, 341, 324, 307 and 34 of IPC.
Counsel for the petitioner submits that the co-accused- Mormal S/o Atmal has already been released on bail by a coordinate bench of this court
vide order dated 28.11.2019 passed in S. B. Criminal Misc. Bail Application No.15518/2019. Counsel further submits that his case is similar to that of
co-accused- Mormal S/o Atmal.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Suleman @ Hajju S/o Atmal shall
be enlarged 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.