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Judgment
11 paragraphs · 203 wordsPetitioners have filed this 2nd bail application under Section 439 Cr.P.C.
F.I.R. No 283/2017 was registered at Police Station Sadar, District Dholpur for offence under Sections 341, 323, 308, 325 & 504 I.P.C.
It is contended by counsel for the petitioners that after rejection of the first bail application, charge-sheet has been filed. There is a cross FIR. In
FIR lodged by the petitioner party, charge-sheet has been filed against the complainant party.
It is also contended that trial would consume time.
Learned Public Prosecutor has opposed the 2nd bail application.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the 2nd bail application.
This 2nd bail application is, accordingly, allowed and it is directed that accused-petitioners shall be released on bail provided they furnish a personal
bond in the sum of Rs.50,000/-(Rupees Fifty thousand) together with two sureties in the sum of Rs.25,000/-(Rupees twenty five thousand) each to the
satisfaction of the trial Court with the stipulation that they shall appear before that Court and any Court to which the matter be transferred, on all
subsequent dates of hearing and as and when called upon to do so.