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Judgment
This bail application has been filed under Section 439 Cr.P.C.
Brief facts of the case are that an FIR No.128/2017 was registered at P.S. Neemrana, District Alwar for the offences under Sections 498A, 406, 323, 341 and 326 / 34 IPC mentioned therein against the accused-petitioner. During the course of investigation, the accused-petitioner was arrested. Thereafter he moved the bail application before the trial court, which vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioner.
Learned counsel for the petitioner has contended that there is no criminal case made out against the petitioner. It has also been contended that the accused petitioner is in judicial lockup since long, the alleged offence is triable by the Ist Class Magistrate, trial of the case is likely to take time, hence the accused-petitioner should be released on bail.
On the other hand, learned Public Prosecutor has opposed the bail application.
Looking to the facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem it just and proper to release the petitioner on bail.
Therefore, this bail application is allowed and it is directed that accused petitioner Sanjay Kumar S/o Shri Mahendra Singh shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum of Rs.50,000/-
(Rupees Fifty Thousand) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) each 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.