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Judgment
7 paragraphs · 255 wordsManoj Kumar Garg, J
Heard learned counsel for the petitioners and perused the case file as well as material available on record.
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R No.129/2021, Police Station Kotadi, District Bhilwara, for the offences punishable under Sections 457, 380 of IPC.
Learned counsel for the petitioners submits that the offences alleged to have been committed by the petitioners are triable by magistrate. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
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, the bail applications filed under Sec.439 Cr.P.C. are allowed and it is directed that petitioners Bhuriya @ Bhura S/o Prabhu Lal and Mahendra S/o Shri Prabhu Lal Kanjar shall be released on bail in connection with F.I.R No.129/2021, Police Station Kotadi, District Bhilwara provided they execute a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.