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Judgment
23 paragraphs · 233 wordsHeard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioners who are in custody in
connection with C.R. No.141/2017, registered at Police Station
Makrana (Nagaur) for the offences under Sections 420, 467, 468
and 120B IPC.
The petitioners are in judicial custody for the above offences
which are triable by the Court of Magistrate and their further custodial presence is not required for any purpose. Investigation
and trial are likely to consume time.
In this background and 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, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioners (1) Hari Kishan, (2)
Mohammad Imran and (3) Lokesh @ Krishan Kumar arrested in
connection with C.R. No.141/2017, registered at Police Station
Makrana (Nagaur) 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.