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Judgment
13 paragraphs · 218 wordsHeard.
The petitioner(s) has/have been arrested in FIR No.104/2019 of Police Station Sarwana, District Jalore for the offence(s) punishable under Section(s)
457, 380 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that charge-sheet has been filed and the offence(s) alleged to have been committed by the
petitioner(s) is/are triable by Magistrate.
Learned Public Prosecutor has opposed the bail application(s).
Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence(s) levelled
against the petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to
the accused petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Motaram S/o Shri Khana
Ram shall be released on bail in connection with FIR No.104/2019 of Police Station Sarwana, District Jalore provided he/she/they execute(s) a
personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his/her/their
appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.