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Judgment
7 paragraphs · 261 wordsManoj Kumar Garg, J
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.163/2022, Police Station Sadar, District Bhilwara for the offences punishable under Sections 323, 341, 342, 324, 326 and 308 of the IPC.
Learned counsel for the petitioners submits that grievous injuries have been caused on non-vital part of the body of injured. The petitioners are in 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 and learned counsel for the complainant have vehemently opposed the prayer for bail.
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 applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners, (1) Gopal Lal S/o Devi Lal, (2) Shobha Lal S/o Devi Lal, (Bail Application No.11127/2022) and (3) Devi Lal S/o Bhuwana @ Bhona, (Bail Application No.9310/2022) shall be enlarged on bail in FIR No.163/2022, Police Station Sadar, 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.