AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The bail application has been filed under Sec. 438 CrPC. in connection with FIR No.307/2021 registered at Police Station Khairthal District Bhiwadi for the offences under Sec. 409 of IPC whereupon the investigation was commenced. Apprehending his arrest, the petitioner moved the bail application before the court below, which was dismissed. Hence, the bail application has been filed.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the entire material available on record.

(3.) Taking into consideration the overall aspects and that the amount has already been deposited and the petitioner has joined investigation but without commenting further on merits, this bail application filed under Sec. 438 CrPC is allowed and it is directed that in the event of arrest of petitioner- Ajay Kumar S/o Mohan Lal in the aforesaid FIR, he shall be released on bail by the concerned SHO/Investigating Officer, provided he furnishes a personal bond in the sum of Rs.20,000.00 with two sureties of the like amount to his satisfaction on the following conditions: