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Judgment
13 paragraphs · 239 wordsThe present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 144/2020
registered at Police Station Andhi, District Jaipur (Rural) for the offence(s) under Section 379 of IPC (In FIR) and under Sections 379, 34 of IPC (In
Order).
Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that co-accused Yogesh
@ Nanu has already been released on bail by the Co-ordinate Bench of this Court vide order dated 22.10.2020 passed in S.B. Criminal Miscellaneous
Bail Application No. 12484/2020. Counsel further submits that the case of petitioners is similar to that of co-accused Yogesh @ Nanu. Counsel
further submits that the case is triable by the Magistrate. Counsel further submits that challan has already been presented in the Court and conclusion
of trial may take long time.
Learned Public Prosecutor has opposed the bail applications.
Considering the material on record and taking into account the facts and circumstances of the case and also considering the fact that co-accused
Yogesh @ Nanu has already been released on bail and without expressing any opinion on the merits of the case, these petitions are allowed.
Petitioners be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial
Court through e- mail/fax, for necessary compliance.