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Judgment
Heard learned counsel for the petitioners and learned Public
Prosecutor as well as learned counsel for the complainant. Perused
the case diary.
These bail applications under Section 439 Cr.P.C. have been
preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.35/2017, registered at Police Station
Nagauri Gate, Jodhpur for the offences under Sections 457 and
380 IPC.
The petitioners are in judicial custody for Magistrate triable
offences. As per the case diary, they do not have any criminal
antecedents.
Having regard to the facts and circumstances available on
record but without expressing any opinion on the merits of the
case, this Court is of the opinion that the petitioners deserve to be
released on bail.
Accordingly, these bail applications under Section 439 Cr.P.C.
are allowed and it is directed that the petitioners (1) Gopal Soni,
(2) Aamir Khan and (3) Jakir @ Lala arrested in connection with
the F.I.R. No.35/2017, registered at Police Station Nagauri Gate,
Jodhpur shall be released on bail provided each of them furnishes
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.
A copy of this order be placed in each file.