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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 connection with F.I.R. No.484/2016, Police Station Hiran Magri, District Udaipur for the offences under Sections 419, 420, 120-B of IPC Counsel for the petitioner contends that the Petitioner is in judicial custody for magistrate triable offences. Co-accused Roshan Lal has been released on bail by this Court thus, he prays that on this ground the petitioner deserves to be granted bail.
Learned P.P. vehemently opposes the submissions advanced by the petitioner's counsel.
Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the Bar but without expressing any opinion on the merits of the case, 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, Rajesh arrested in connection with F.I.R. No.484/2016, Police Station Hiran Magri, District Udaipur 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.