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Judgment
13 paragraphs · 225 wordsHeard.
The petitioner(s) has/have been arrested in FIR No.43/2017 of Police Station Sadar Kotwali, District Jodhpur for the offence(s) punishable under
Section(s) 420, 406, 409 and 120-B IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that charge-sheet has been filed and the offence(s) alleged to have been committed by the
petitioner(s) is/are triable by Magistrate.
Learned Public Prosecutor has opposed the bail application(s).
Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence(s) levelled
against the petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to
the accused petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Vijay Rawal S/o Shri
Mohan Lal Rawal shall be released on bail in connection with FIR No.43/2017 of Police Station Sadar Kotwali, District Jodhpur provided he/she/they
execute(s) a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for
his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.