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Judgment
11 paragraphs · 184 wordsPetitioners have filed these bail applications under Section 439 of Cr.P.C.
F.I.R. No. 72/2020 was registered at Police Station Khanpur, District Jhalwar(Raj.) for offences under Sections 363, 382 and 34 of IPC.
It is contended by counsel for the petitioner that prosecutrix has turned hostile.
Learned Public Prosecutor has opposed these bail applications.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided they furnish a personal
bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to
the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is transferred,
on all subsequent dates of hearing and as and when called upon to do so.
A copy of this order be placed in connected file.