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Judgment
13 paragraphs · 261 wordsThe present second bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with
F.I.R. No.328/2020, P.S. Abu Road Sadar, District Sirohi, for the offences under Sections 323, 365, 395 IPC.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
After the rejection of the first bail applications on 4.11.2020, the charge-sheet has been filed. Counsel for the petitioners submit that co-accused
Devnath has been enlarged on bail by the co-ordinate Bench of this Court vide order dated 19.01.2021. The conclusion of trial will take sufficiently
long time, therefore, it is prayed that the petitioners may be enlarged on bail.
The learned Public Prosecutor opposes the bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments
advanced, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.
Consequently, the second bail applications filed under Section 439 Cr.P.C. are allowed. It is ordered that the accused- petitioners (1) Ramlal S/o
Ridmal (2) Bharat Kumar S/o Babu Lal, arrested in connection with F.I.R. No.328/2020, P.S. Abu Road Sadar, District Chittorgarh shall be released
on bail; provided they furnish a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) each with two sureties of Rs.25,000/- (Rupees : Twenty
Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as
and when called upon to do so.