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Judgment
10 paragraphs · 217 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.112/2019
Registered at Police Station Gopalgarh, District Bharatpur for the offence(s) under Sections 147, 323, 341, 354, 326 and 427 of IPC.
Counsel for the petitioners submits that the petitioners are innocent persons and have been falsely implicated in this matter. Counsel further submits
that they are in judicial custody since long time and conclusion of the trial may take long time.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner 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 Daud S/o Chavkhan & Iqbal S/o
Daud 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.