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Judgment
6 paragraphs · 238 wordsKuldeep Mathur, J
The instant bail applications have been filed by the petitioners under Section 439 Cr.P.C. seeking bail in connection with the FIR No.49/2023 registered at Police Station Sadar, District Bikaner for the offences punishable under Sections 392, 323, 341 and 34 of IPC.
Counsel for the petitioners submits that the offences alleged against the petitioners are triable by Magistrate. The accused- petitioners are behind the bars and the trial of the cases will take sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor has vehemently opposed 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, the bail applications filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner-(1). Priyajeet S/o Mukhraam and (2). Govind S/o Krishan Kumar shall be released on bail in connection with FIR No. 49/2023 registered at Police Station Sadar, District Bikaner provided they execute a personal bond in a sum of Rs.50,000/-each 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.