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Judgment
12 paragraphs · 226 wordsDefects pointed out by the Registry are waived.
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.126/2020
Registered at Police Station Jamwaramgarh, District Jaipur for the offence(s) under Sections 147, 341, 323, 325, 308 and 504 IPC.
Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Learned counsel further submits that they
are behind the bars since long and conclusion of trial may take long time.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioners 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 Bhagwan Sahai adopted son of
Shri Ramnath and Prabhudayal S/o Shri Harsahai 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.