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Judgment
This bail application has been filed under
Section 439 Cr.PC in connection with FIR No.153/2015
registered at Police Station Mangaliawas, District Ajmer
for the offences under Sections 395 IPC and 3/25 of the
Arms Act .
Learned counsel for the petitioners has
contended that the petitioners have falsely been
implicated in the matter. He has further contended that
the co-accused has been released on bail and the case of
the petitioners is on the better footing. They are in
judicial lock up since long and conclusion of trial will
take time. Hence they should be released on bail.
Learned Public Prosecutor has opposed the bail
application.
Heard learned counsel for the petitioners and
learned Public Prosecutor appearing for the State and
carefully perused the relevant material made available
on record.
Looking to the overall facts and circumstances
of the case, but without expressing any opinion on the
merits and demerits of the case, I deem just and proper
to enlarge the petitioners on bail.
Therefore, this bail application is allowed
and it is directed that accused petitioners (1) Bhagat
@ Bagatu S/o Ramesh and (2) Saddam S/o Shri Navab shall
be released on bail under Section 439 CrPC in connection
with aforesaid FIR provided they furnish a personal bond
of Rs.50,000/- with two sureties of Rs.25,000/- each to
the satisfaction of the trial court with the stipulation
that they shall appear before that Court on all
subsequent dates of hearing and as and when called upon
to do so.