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Judgment
7 paragraphs · 353 wordsKuldeep Mathur, J
These applications for bail under Section 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with FIR No. 124/2022 registered at Police Station Bhirani, District Hanumangarh for offence under Sections 386, 143 and 120-B of IPC and under Section 3/25 and 35 of the Arms Act.
Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record.
Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the case and the alleged offences are triable by the Magistrate. It is further submitted that accused-petitioners are behind the bars since long and further investigation and trial will take sufficiently long time. It is also further submitted that the co-accused-Dinesh Sharma etc. have already been granted the benefit of bail by a co-ordinate Bench of this Court on 10.06.2022 and case of the present petitioners are on the same footing as of the co-accused, therefore, the benefit of bail may be granted to the accused petitioners.
On the contrary, learned Public Prosecutor has opposed the bail application of the accused-petitioners.
Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.
Consequently, the bail applications are allowed. It is ordered that the accused-petitioners (1) Sandeep @ Golu S/o Shri Rajeram, (2) Dinesh Sharma S/o Shri Kuldeep, (3) Naresh @ Golu S/o Shri Bhajan Lal, (4) Naresh Kumar S/o Shri Rulichand & (5) Ajay Singh S/o Shri Sarjeet Singh arrested in connection with FIR No.124/2022 registered at Police Station Bhirani, District Hanumangarh shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each, to the satisfaction of learned trial court, for their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.