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Judgment
Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in connection with FIR No.41/2019 of Police Station Mangrop, District Bhilwara, for the offences punishable under Sections 395, 342, 457, 411 & 120B of IPC. They have preferred these two bail applications under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail applications.
Having regard to the totality of the facts and circumstances of the case and without expressing any opinion on the merits of the case and the fact that the petitioners are in custody since 17.5.2019, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, these two bail applications under Section 439 Cr.P.C. are allowed and it is directed that petitioners (1) Naresh @ Tinku Saini and (2) Sushil Kumar (S.B. Crl. Misc. Bail Application No.6984/2019) and petitioners (1) Ali Hussain and (2) Akshay (S.B. Crl. Misc. Bail Application No.6986/2019) shall be released on bail in connection with FIR No.41/2019 of Police Station Mangrop, District Bhilwara, provided they execute 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 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.