AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
25 paragraphs · 243 wordsHeard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
These bail applications under Section 439 Cr.P.C. have been
preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.497/2016, registered at Police Station
Kotwali, Sri Ganganagar for the offence under Section 392 / 34 IPC.
The case of the petitioners is not distinguishable from that of
co-accused Mohd. Abbas who has been released on bail by the
trial Court. Investigation has been completed. Charge-sheet has
been filed.
Thus, having regard to the entirety of facts and
circumstances as available on record and upon a consideration of
the arguments advanced at the Bar 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, these bail applications under Section 439 Cr.P.C.
are allowed and it is directed that the petitioners Jogendra Kumar
and Ashish Arya arrested in connection with the F.I.R.
No.497/2016, registered at Police Station Kotwali, Sri Ganganagar
shall be released on bail provided they furnish a personal bond of
Rs.50,000/- each 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.
A copy of this order be placed in both the files.