Bilal Khan And Ors vs State, Through P.p.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with FIR No.42/2019, Police Station Kushalgarh, for the offence punishable under Sections 420, 406 & 120-B IPC

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

It is submitted on behalf of the petitioners that the parties have compromised the matter and the payment due to the complainant has already been paid. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.

Learned Public Prosecutor opposes 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 application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Bilal Khan S/o Irshad Ahmed (2) Soheluddin Khan S/o Nizamuddin (3) Shakil S/o Jamil Ahmed Shekh, shall be released on bail in connection with FIR No.42/2019, Police Station Kushalgarh provided they furnish a personal bond in a sum of Rs.50,000/- (Rupees: Fifty Thousand Only) each with two sound and solvent sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) 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.