AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No. 72/2020 of Police Station Bhensroadgrah, District Chittorgarh for the offences punishable under
Sections 341, 323, 504, 336, 308 and 34 of IPC. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that charge-sheet has been filed in the matter.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without
expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners Bheru Lal S/o Balu Kalal and Shiv Lal S/o
Nanu Ram shall be released on bail in connection with FIR No. 72/2020 of Police Station Bhensroadgrah, District Chittorgarh provided each of them
executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for
his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.