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Judgment
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 251/2020
registered at Police Station Bandikui, District Dausa for the offence(s) under Section 457 & 380 of IPC.
It is contended by the learned counsel for the petitioners that they have falsely been implicated in this case. With regard to criminal antecedents,
learned counsel for the petitioners submitted that after their release on bail in FIR No.198/2020 registered at Police Station Baswa, District Dausa,
they have been arrested in the present FIR on very next day. They have submitted that the petitioners are in custody since 15.10.2020, investigation as
against them is complete, the offences are triable by Magistrate and prays for their release on bail.
Learned Public Prosecutor has opposed the bail applications. Taking into consideration the submissions advanced by learned counsel for the
petitioners, the nature of allegations against them, their length of custody and the offences being triable by Magistrate; but, without expressing any
opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail applications are allowed and it is directed that accused-petitioners (1) Kuldeep S/o Kishanlal, (2) Gulab @ Golu S/o Omprakash
& (3) Chotelal Saini @ Chotu S/o Chunni Lal shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered
at concerned Police Station, provided each of them shall furnish a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two
sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that they shall comply
with all the conditions laid down under Section 437(3) Cr.P.C.