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Judgment
Heard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.3/2015, registered at Police Station
Sadulshahar, District Sri Ganganagar for the offences under
Sections 420, 467, 468, 471 and 120B IPC.
The petitioners are in judicial custody for magistrate triable
offences. The FIR was registered way back in the year 2015 and
custodial presence of the petitioners is not required for
investigation etc.
Thus, 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, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioners (1) Kalu Ram,
(2)Hanuman and (3) Nahar Ram arrested in connection with the
F.I.R. No.3/2015, registered at Police Station Sadulshahar, District
Sri Ganganagar 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.