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Judgment
14 paragraphs · 246 wordsLawyers are abstaining from work in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-
19).
The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.
No.340/2019, Police Station Khamera, District Banswara for the offence under Section 392/34 of I.P.C.
I have gone through the order impugned as well as the contentions raised in the bail application.
The Learned Public Prosecutor fairly submits that the chargesheet in the case has been filed.
Having regard to the facts and circumstances of the case and upon a consideration of the pleadings in the bail application and also considering the
peculiar circumstances prevailing in the country due to the pandemic of novel corona virus (COVID-19), this Court deems it just and proper to release
the petitioners on bail.
Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioners (1)Mahipal S/o
Hemant, (2)Sunil S/o Valchand arrested in connection with F.I.R. No.340/2019, Police Station Khamera, District Banswara, shall be released on bail
provided each of them furnish a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five
Thousand Only) 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.