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Judgment
6 paragraphs · 258 wordsManoj Kumar Garg, J
These two bail applications have been filed by the petitioners under Section 439 Cr.P.C. seeking regular bail in connection with the FIR No. 103/2022 registered at Police Station Raas, District Pali for the offences punishable under Sections 457 and 380 of IPC.
Counsel for the petitioners submits that the offence alleged against the petitioners are triable by Magistrate. Challan of the case has already been presented. The accused-petitioners are behind the bars 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 vehemently 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, both bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners (1) Devendra S/o Sishupal; (2) Ashok S/o Nopalal; (3) Rajkumar @ Raju S/o Gomaram; and (4) Narayan S/o Ramchandra shall be released on bail in connection with FIR No. 103/2022 registered at Police Station Raas, District Pali provided each of them execute a personal bond in a sum of Rs.2,00,000/-with two sound and solvent sureties of Rs.1,00,000/- 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.