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Judgment
12 paragraphs · 210 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.336/2017 was registered at Police Station Paniyala, District Jaipur Rural for offence under Sections 147, 148, 149, 307, 379, 332, 353
I.P.C.
It is contended by the counsel for the petitioner that co-accused has been given benefit of bail by Co-ordinate Bench of this Court. The incident
took place on 18.12.2017. Injury report was prepared on 01.01.2018 after delay of more than 13 days. It is also contended that the petitioner is in
custody and is not required for further investigation.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal
bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the
satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of
hearing and as and when called upon to do so.