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Judgment
15 paragraphs · 265 wordsPetitioners have filed these bail applications under Section 439 of Cr.P.C.
F.I.R. No. 44/2018 was registered at Police Station Shahpura, District Jaipur (Raj.) for offence under Sections 395, 323 of I.P.C.
It is contended by counsel for the petitioners that co-accused have been enlarged on bail by this Court. Case of the petitioners is akin to that of co-
accused.
Learned Public Prosecutor has opposed these bail applications.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
4These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them furnish a
personal bond in the sum of Rs.50,000/(Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five
Thousand only) each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which
the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
However, if the petitioners repeat the offence, State would be free to move application for cancellation of bail before the concerned Court.
A copy of this order be sent to concerned SHO for recording this condition in the Village Crime Record Book so that in the event of petitioner's
repeating offence, SHO can move the Court for cancellation of bail application.
A copy of this order be placed in the connected file.