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Judgment
7 paragraphs · 241 wordsManoj Kumar Garg, J
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.252/2022, Police Station Basni, District Jodhpur Metro for the offences punishable under Sections 394, 307 and 120-B of the IPC.
Learned counsel for the petitioners submits that injured received simple injures. The petitioners are in judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.
Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer for bail.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners, (1) Manish S/o Shri Hadmanram (Bail Application No.13591/2022) and (2) Naresh Choudhary S/o Ramdayal, (Bail Application No.12917/2022) shall be enlarged on bail in FIR No.252/2022, Police Station Basni, District Jodhpur Metro provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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.