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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. 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.370/2014, registered at Police Station Mahamandir, Jodhpur for the offences under Sections 420, 406 and 120B IPC.
As per the admitted prosecution allegations, the case at best extends to an attempt to cheat as neither was any valuable security taken from the complainant nor was any loss caused to
him. Investigation Agency has concluded that the offences are proved against the present petitioner and three others namely, Sudhir Banasia, Sandeep Kumar and Aamir @ Mohammed Aamir who have been enlarged on bail. 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 Javed Iqbal arrested in connection with the F.I.R. No.370/2014, registered at Police Station Mahamandir, Jodhpur 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.