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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.586/2016, Police Station Kotwali Nimbahera, District Chittorgarh for the offences under Section 307 / 34 IPC and Section 7 / 25 of the Arms Act.
As per the antecedent report, no other case under the Arms Act is registered against the petitioner. In the case at hand, he is alleged to have fired an aerial gunshot in order to threaten the complainant. Investigation is complete. Charge-sheet has been filed.
In this background and having regard to the entirety of facts and circumstances as 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.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner namely Juber Khan arrested in connection with F.I.R. No.586/2016, Police Station Kotwali Nimbahera, District Chittorgarh 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.