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Judgment
Heard learned counsel for the petitioner and learned P.P. as
well as learned counsel for the complainant. Perused the case
diary.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.40/2017, registered at Police Station
Kotwali, Sri Ganganagar for the offences under Sections 420, 467, 468, 471 and 120B IPC.
The offences alleged against the petitioner are Magistrate
triable. A sum of Rs.2 lakhs was transferred by the main accused
to the account of the petitioner, of which the petitioner is said to
have withdrawn Rs.45,000/-. The petitioner has been sent to
judicial custody and his custodial presence is no longer required
for investigation etc.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Suresh Chandra
Kanasia rrested in connection with the F.I.R. No.40/2017,
registered at Police Station Kotwali, Sri Ganganagar shall be
released on bail provided he furnishes a personal bond of
Rs.50,000/- and two surety bonds of Rs.25,000/- 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.