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Judgment
7 paragraphs · 284 wordsDevendra Kachhawaha, J
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.286/2021, Police Station Nohar, District Hanumangarh, registered for the offences punishable under Sections 392 and 34 of the IPC and Sections 27 and 3/25 of the Arms Act.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioners stated that the offences are triable by Magistrate, trial will take long time. With these submissions, learned counsel for the petitioners prayed that benefit of bail may be granted to the petitioner.
Per contra, learned Public Prosecutor has opposed the bail application and stated that earlier one another case is registered against each of the accused-petitioners.
Having regard to the facts and circumstances of this case, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.
Consequently, the present bail application is allowed. It is ordered that the accused-petitioners No.(1) Ram Singh @ Ramniwas S/o Sh. Mahaveer Prasad and (2) Sanjay Kumar S/o Bhagirath @ Omprakash, arrested in connection with F.I.R. No.286/2021, Police Station Nohar, District Hanumangarh, shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sound and solvent sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each to the satisfaction of the learned trial Court for his appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.