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Judgment
14 paragraphs · 241 wordsLawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona
virus (COVID-19).
The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.
No.34/2021, Police Station Panchu, District Bikaner for the offences under Sections 458, 332, 353 & 34 of the I.P.C. and under Section 3 of the
P.D.P.P. Act.
Heard learned counsel for the parties. Perused the material available on record.
Learned Public Prosecutor opposes the bail application.
Having regard to the peculiar facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus
(COVID-19), in particular the jails, this Court deems it just and proper to release the petitioners on bail.
Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioners-(1)Ratan Singh S/o
Karni Singh, (2)Prabhat Singh S/o Shri Jeevan Singh arrested in connection with F.I.R. No.34/2021, Police Station Panchu, District Bikaner shall be
released on bail provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) 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.