AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 221 wordsThe present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.39/2020
Registered at Police Station Kaman, District Bharatpur for the offences under Sections 143, 332, 353, 354, 365 & 394 of IPC.
Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and the petitioners have not been named in the
FIR and the injury sustained by the injured is simple in nature. Counsel further submits that the petitioners are in custody since 01.02.2020.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the parties and also considering the period of custody and without expressing any opinion on
the merits of the case, this court deems it just and proper to release the petitioners on bail.
Accordingly, the present bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners Sajidkhan S/o
Noormohammad and Izhar@kada S/o Suleman shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/-
with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of
hearing as and when called upon to do so.