AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 230 wordsHeard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.60/2019 of Police Station Nagauri Gate, District Jodhpur for the offences punishable under Sections 147, 148, 323, 324, 326, 341 and 307/149 IPC. They have preferred this second bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that after rejection of the first bail application of the petitioners, charge-sheet has been filed.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners-(1) Alisher S/o Mohammed Jafar and (2) Sameer S/o Mohammed Sabir shall be released on bail in connection with FIR No.60/2019 of Police Station Nagauri Gate, District Jodhpur provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.