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Judgment
12 paragraphs · 224 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.225/2019
Registered at Police Station Sarwar, District Ajmer for the offence(s) under Sections 143,341,323 and 307.
Counsel for the petitioners submits that the co-accused- Ramswaroop has already been released on bail by a coordinate bench of this court vide
order dated 05.12.2019 passed in S. B. Criminal Misc. Bail Application No.15505/2019. Counsel further submits that their case is similar to that of co-
accused- Ramswaroop.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners Balu S/o Ramswaroop, B/c Mali
and Nemichand @ Nimba S/o Ramswaroop shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with
two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of
hearing as and when called upon to do so.