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Judgment
JUDGMENTTAG-JUDGMENT
This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 594/2020
registered at Police Station Pragpura, District Jaipur for offence under Sections 341, 323, 308 and 34 of IPC.
Heard learned counsel for the accused petitioner through video conferencing and perused the record.
Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. It is the case of version and cross-version.
Cross FIR No. 595/2020 registered with P.S. Pragpura, District Jaipur has been filed by the petitioners. All the injuries are simple in nature. No injury
has been described as grievous on any vital part of the body. There are no criminal antecedents as per order of the learned trial Court dated
07.12.2020.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
On consideration of arguments/submissions of both the parties, perusal of material on record and looking to the facts and circumstances of the case,
but without commenting upon detailed merits of the case, this court deems it fit to enlarge the accused on bail.
Therefore, the bail application is allowed. Accused- petitioners- Rudmal S/o Shri Prabhati, Ramsingh S/o Shri Rudmal, Vikram S/o Shri Rudmal,
shall be released on bail in F.I.R. No. 594/2020 registered at Police Station Pragpura, District Jaipur, if they are not wanted in any other case, provided
each of them furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/-
(Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and
any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.