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Judgment
Vimla Singh Kapoor, J
This is the first bail application filed under Section 439 of the Code of Criminal Procedure for grant of bail to the applicants who have been arrested
in connection with Crime No. 49/2017 registered at Police Station Kabirdham District Kabirdham, (C.G.) for the offence punishable under Sections
413,414,420,467,468,471, 34 IPC.
As per prosecution case the accused/applicants herein with the connivance of other used to deal in the sell and purchase of motorcycle, which later
on were seized from the persons who had purchased it, with the paper pertaining thereon.
Learned counsel for the applicants submits that the applicants have been falsely implicated in the case and they are in jail since 12.01.2016 and the
trial will take some time, therefore, they may be enlarged on bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Considering the facts and circumstances of the case and the fact that the applicants are in jail since 12.01.2016, I am inclined to release the
applicants on bail.
Accordingly, the bail application filed under Section 439 of Cr.P.C. is allowed.
It is directed that the applicants shall be released on bail on their furnishing a personal bond for a sum of Rs.25,000/- each with one surety in the like
sum to the satisfaction of the concerned trial Court, for their appearance as and when directed.