AJAY YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for petitioner as well as learned Public Prosecutor and perused the material made available to me during course of arguments of case. Contention of learned counsel for petitioner is that petitioner has been falsely implicated in present matter; this is first offence of petitioner; maximum punishment of which is of two years imprisonment; case is triable by a court of Magistrate; no recovery is to be made from petitioner; petitioner undertakes not to indulge in such or any other offence in future. Learned Public Prosecutor opposed the bail application.

(2.) AFTER considering all facts and circumstances of case and without expressing any opinion on its merits and demerits, I deem it just and proper to release accused-petitioner, namely, Ajay Yadav Son of Shri Govind Yadav, Resident of B-6, Railway Station Badoddia Basti, Jaipur (presently confined in Central Jail, Jaipur) on bail under Section 439 Cr.P.C., in FIR No.111/2011, Police Station Bajaj Nagar, Jaipur, for offence under Sections 4, 5 and 6 of the Prevention of Immoral (Trafficking) Act, provided he furnishes a personal bond in sum of Rs.30,000/- with two sureties of Rs.15000/- each to the satisfaction of trial court for his appearance on all subsequent dates of hearing and as and when called upon to do so.