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Judgment
12 paragraphs · 203 wordsPetitioners have filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 201/2019 was registered at Police Station A.C.B. Jaipur for offence under Sections 7, 7-A, 8, 11 & 12 of P.C. Act and Sections 384,
465, 467, 471, 477-A & 120-B of I.P.C.
It is contended by counsel for the petitioners that co-accused have been enlarged on bail. Petitioners were prisoners in the jail. Jail staff have been
enlarged on bail.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided each of them furnish a
personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only)
each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is
transferred, on all subsequent dates of hearing and as and when called upon to do so.