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Judgment
Since, these two bail applications filed under Section 439 Cr.P.C. arise out of the common FIR No.287/2019 registered at Police Station Paniyala District Jaipur for the offences under Sections 143, 341, 323, 307 & 384 of IPC and Section 3/25 of Arms Act, hence they have been heard together and are being decided by the present order.
Counsel for the petitioners submitted that co-accused Vikram @ Chotiya has been released on bail by the Co-ordinate Bench of this court vide order dated 20.12.2019 passed in S.B. Criminal Misc. Bail Application No.17750/2019 and cases of the petitioners are similar to that of Co-accused Vikram @ Chotiya.
Learned Public Prosecutor has opposed the bails applications.
Considering the material on record and taking into account the facts and circumstances of the case and the fact that co- accused has been released on bail by the Co-ordinate Bench of this court and without expressing any opinion on the merits of the case, these petitions are allowed. Petitioners be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of these orders to the concerned trial Court through e-mail/fax, for necessary compliance.