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Judgment
6 paragraphs · 261 wordsMadan Gopal Vyas, J
This bail application under Section 439 Cr.P.C. is laid by petitioners in connection with an FIR No.552/2021 registered at Police Station Jaitaran, District Pali, wherein they are charged for offences punishable under Sections 323, 307 & 427/34 of IPC.
Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case. He also submits that all the injuries sustained by the injured are simple in nature and no injury is dangerous to life. He further submitted that they are in judicial custody since considerable time. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioners.
Learned Public Prosecutor and counsel for complainant opposed the bail application.
Having heard learned counsel for the parties and considering the fact that no injury is dangerous to life, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioners by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioners (1) Jagdish Prasad S/o Gheesa Ram (2) Pratap Singh S/o Bhoor Singh (3) Balveer Singh S/o Bher Singh arrested in connection with F.I.R. No.552/2021, Police Station Jaitaran, District Pali, may be released on bail; provided they furnish personal bond of Rs.50,000/- each with two surety bonds of Rs.25,000/- to the satisfaction of 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.