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Judgment
16 paragraphs · 317 wordsThe present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R.
No.132/2020, Police Station Bagadinagar, District Pali, registered for the offences under Sections 143, 354, 452, 323, 325 of the Indian Penal Code.
Heard and considered the arguments advanced by the learned counsel for the petitioners and learned Public Prosecutor. Perused the material
available on record.
Learned counsel for the petitioners appearing through video calling stated that the benefit of bail has already been granted by the coordinate Bench of
this Court to the co-accused persons, namely, Mukesh and Santosh; and that the trial will take time.
With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the accused-petitioners.
Learned Public Prosecutor does not controvert the arguments advanced by learned counsel appearing for the petitioners.
Having regard to the facts and circumstances of the case, particularly to the fact that the benefit of bail has already been granted by the co-ordinate
Bench of this Court to the co-accused persons, namely, Mukesh and Santosh (Bail Application No.12017/2020) vide order dated 10.11.2020 and the
trial will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the
bail application filed by the petitioners deserve to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioners No.1. - Dinesh S/o Mishri Lal, and No.2. - Jagdish S/o Sh.
Govind, arrested in connection with F.I.R. No.132/2020, Police Station Bagadinagar, District Pali, shall be released on bail provided each of them
furnish a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial Court with the stipulation to
appear before that Court on all dates of hearing and as and when called upon to do so.