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Judgment
7 paragraphs · 246 wordsManoj Kumar Garg, J
The petitioners have been arrested in connection with FIR No.124/2022 of Police Station Raipur, Distt. Pali for the offence punishable under Section 395 of IPC. They have preferred these bail applications under Section 439 Cr.P.C.
Counsel for the petitioners submits that petitioners have falsely been implicated in this case and now challan has already been presented. The accused-petitioners are in judicial custody since 09.05.2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor opposed the bail applications.
I have considered the arguments advanced before me and perused the material on record.
Having regard to facts and circumstances of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, the bail applications filed under Sec.439 Cr.P.C. are allowed and it is directed that petitioners (1) Ratan Singh S/o Raju Singh & (2) Dau Singh S/o Tej Singh & (3) Prabhu Singh S/o Kishan Singh, shall be released on bail in connection with FIR No.124/2022 of Police Station Raipur, Distt. Pali provided they execute a personal bond in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.