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Judgment
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.1/2020,
Police Station- Luni District Jodhpur for the offences under Sections 408 of IPC.
Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.
It is submitted by learned counsel for the petitioner that the petitioner working as a cashier on the petrol pump of the complainant. He further submits
that the petitioner was not paid salary for last six months and when he agitated for paying him the salary, the present case has been falsely foisted
against him. Therefore, it is prayed that the petitioner may be enlarged on bail.
The learned Public Prosecutor as well as counsel for the complainant oppose the bail.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail
application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner Lekhraj S/o Shri Narain Solanki arrested in connection with
F.I.R.No.1/2020, Police Station- Luni District Jodhpur shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty
Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) 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.