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Judgment
7 paragraphs · 252 wordsManoj Kumar Garg, J
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.32/2022, Police Station Jawahar Nagar, Distt. Sri Ganganagar for the offence under Sections 307, 393, 34, 120-B of IPC and Section 27 of Arms Act.
Learned counsel for the petitioners submits that no one was injured in the incident. Challan of the case has already been presented and no investigation is pending. petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners (1) Raja Khan S/o Barkat Khan and (2) Dinesh Saini S/o Hemraj Saini Mali shall be enlarged on bail in FIR No.32/2022, Police Station Jawahar Nagar, Distt. Sri Ganganagar provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.