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Judgment
3 paragraphs · 199 wordsY.R. Meena, J.—Heard learned Counsel for the petitioners and learned Public Prosecutor for the State and also perused the documents on record. It has been submitted that moil accused in this case are Raghunath and Heera Singh In their case no bail application has been moved so far. No previous injury is attributed to these petitioenr. Recoveries have been made and no hisle investigation is requiners.
In the facts and circumstances of the case and the arguments advanced by both the sides, I am inclined to grant bail u/s 439 Cr. P.C. to the accused petitioners.
It is, therefore, ordered that the accused petitioners (1) Badri (2) Hari Singh (3) chhoga (4) Bhima (5) Shyam (6) Sibha (7) Ramji (8) Ram Kishan (9) Hari S/o Kanhaiya (10) Ram Prasad (11) Leela shall be released on bail provided each of them furnishes a personal bond in the sum of Rs. 30,000 (Rupees thirty thousand) with two sureties in the amount of Rs. 15,000 each, to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during that pendency of the trial against them in this case