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Judgment
Farjand Ali, J
The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-petitioner Gajendra Singh @ Gajju S/ o Sohan Singh. The petitioner has been arrested in connection with FIR No. 42/2020 registered at Police Station Salasar, District Churu for the offence(s) under Section 3/25 of Arms Act.
Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused-petitioner has nothing to do with the alleged offences. The case is exclusively triable by the court of Magistrate. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.
Per contra, learned Public Prosecutor has vehemently opposed the bail application.
Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused-petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner named above 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.