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Judgment
6 paragraphs · 241 wordsThe petitioners have filed this bail application under Section 439 Cr.P.C. in FIR No.54/2020 registered at Police Station Ramganjmandi, District Kota (Rural) for the offence under Sections 143, 341 and 323 of IPC and later on Section 307 of IPC has been added.
Heard learned counsel for both the sides and perused the material made available on record.
Learned counsel for the applicants submits that this is a case of sudden scuffle on dhaba. The applicants are in custody for almost three months. Challan has been presented and conclusion of trial will take time. The bail application should be allowed.
Learned Public Prosecutor has opposed the bail application.
Having regard to the rival submissions and keeping in view the facts and circumstances of the case, this Court deems it just and proper to enlarge the petitioners on bail.
Accordingly, without expressing any opinion on merits, the bail application is allowed and it is directed that the accused- petitioners be released on bail provided each of them furnish a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.