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Judgment
7 paragraphs · 246 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.578/2022 Police Station Subhash Nagar, District Bhilwara for the offence punishable under Sections 341, 323, 143, 308 and 326 of IPC.
Learned counsel for the petitioners submits that there are cross-cases between the parties and injured has already been discharged from the hospital. The petitioners are in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners – (1) Chhotu Lal S/o Sh. Heera Lal and (2) Mangi Lal S/o Sh. Heera Lal, shall be enlarged on bail in FIR No.578/2022, Police Station Subhash Nagar, District Bhilwara provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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.