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Judgment
12 paragraphs · 233 wordsHeard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.80/2020 of Police Station Kushalgarh, District Banswara for the offences punishable under Sections
395, 397, 323 and 324 IPC and Section 3/25 of Arms Act. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that the co-accused persons viz. Sadhu and Kamlesh @ Ramla have already been enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and
proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - Jhithra @ Jhitra S/o Manga Vasuniya
and Ramesh Vasuniya S/o Sakriya Vasuniya shall be released on bail in connection with FIR No.80/2020 of Police Station Kushalgarh, District
Banswara provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the
satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the
completion of the trial.