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Judgment
24 paragraphs · 220 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.246/2012, registered at Police Station
Rawla for the offences under Sections 420, 467, 468, 471 and
120B IPC.
The petitioners are in judicial custody for Magistrate triable
offences. Similarly situated co-accused persons have been
enlarged on bail.
In this background and having regard to the facts and
circumstances available on record 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 (1) Kajod Mal
and (2) Manphool arrested in connection with the F.I.R.
No.246/2012, registered at Police Station Rawla shall be released
on bail provided each of them furnishes a personal bond of
Rs.50,000/- 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.