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Judgment
Since, these two bail applications filed under Section 439 Cr.P.C. arise out of the common FIR No.141/2020 registered at Police Station Pahari District Bharatpur for the offences under Sections 147, 148, 149, 341, 323, 307 & 120-B of IPC and Section 3/25 of Arms Act later on police found Sections 143, 323, 341, 336 & 307 of IPC and Section 3/25 of Arms Act, hence they have been heard together and are being decided by the present order.
Counsel for the petitioners submitted that the petitioners have been falsely implicated in this matter and none of the injuries sustained by the injured persons is dangerous to life. Counsel further submitted that the challan has already been presented in this matter and conclusion of the trial may take long time and the petitioners are behind the bars since 20.12.2020.
Learned Public Prosecutor has opposed the bail applications.
Considering the material on record and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, these petitions are allowed. Petitioners be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.