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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
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.13/2017, registered at Police Station PBI (Medical & Health Services Raj.), District Jaipur for the offences under Sections 5(2), 23 & 25 of the P.C.P.N.D.T. Act and Sections
420 & 120B IPC.
This Court considered the entirety of facts and circumstances while deciding bail applications no.3516/2017 and 3423/2017 and it was observed that the main allegations of the prosecution are against co-accused Rakesh and Vimla. The petitioner is in judicial custody for the above offences. Investigation and trial are likely to consume trial.
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 Jaipal Bhati arrested in connection with the F.I.R. No.13/2017, registered at Police Station PBI (Medical & Health Services Raj.), District Jaipur 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.