AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 238 wordsThe present 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.15/2020, Police Station- Rajiyasar District Sri Ganganagar for the offences under Sections 457, 380 of IPC.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioners that no case of like nature is pending or decided against the present petitioners. The offences
alleged against the petitioners are triable by magistrate. 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 bail applications are allowed. It is ordered that the accused-petitioners Ramswroop S/o Tarachand, Dalip S/o Ramlal & Jagdish S/o
Aasharam arrested in connection with F.I.R. No.15/2020, Police Station- Rajiyasar District Sri Ganganagar 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.