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Judgment
6 paragraphs · 268 wordsManoj Kumar Garg, J
The petitioners have been arrested in connection with FIR No.4/2023 of Cyber Police Station, District Barmer for the offence punishable under Sections 420, 467, 468, 471, 120-B IPC and Sections 66-C, 66-D, of IT Act. They have preferred these bail applications under Section 439 Cr.P.C.
Counsel for the petitioners submit that offences are triable by the Magistrate and compromise has also been arrived at between the parties. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned counsel for the complainant concurs the fact of compromise arrived at between the parties, however learned Public Prosecutor has opposed both the bail applications.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, both the bail applications filed under Sec.439 Cr.P.C. are allowed and it is directed that petitioners (1) Pradeep Kumar S/o Maganveer Singh & (2) Rajni S/o Channa Lal Shah shall be released on bail in connection with FIR No.4/2023 of Cyber Police Station, District Barmer provided each of them executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.