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Judgment
This bail application has been filed under Section 439 CrPC in connection with FIR No.336/2016 registered at Police Station Manak Chowk, Jaipur for the offences under Sections 399, 402, 34 IPC and 3/25, 4/25 of the Arms Act .
Learned counsel for the petitioner(s) has contended that the petitioner has falsely been implicated in the matter. He has further contended that the co-accused has been released on bail and the case of the petitioner is on better footing. He is in judicial lock up since long and conclusion of trial will take
time. Hence he should be released on bail.
Learned Public Prosecutor has opposed the bail application.
Heard learned counsel for the petitioner and learned Public Prosecutor appearing for the State and carefully perused the relevant material made available on record.
Looking to the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioner(s) on bail.
Therefore, this bail application is allowed and it is directed that accused petitioner(s) Mohd.
Afzal S/o Mohd. Shanu shall be released on bail under Section 439 CrPC in connection with aforesaid FIR provided he furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- to the satisfaction of the trial court with the stipulation that he shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.