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Judgment
13 paragraphs · 262 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 061/2020
Registered at Police Station Malpura, District Tonk for the offence(s) under Sections 307, 504, 34 of IPC (in FIR) and for the offences under Sections
307, 504, 34 of IPC and Sections 3/25, 27 of Arms Act (in order).
Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and according to the FIR, it is a case of no injury.
Counsel further submits that challan has already been presented in the Court and conclusion of trial may take long time and no other criminal case
except the present one is pending against the petitioners.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to release the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1.) Kalyan S/o Shri Bhanwarlal
(2.) Dharmraj S/o Shri Lalaram shall be released on bail provided each of them furnishes a personal bond in the sum of Rs. 50,000/- with two sureties
of Rs. 25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and
when called upon to do so.