Sarfaraz Raza And Ors vs State, Through P.p.

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.480/2019, Police Station Hiran Magari, District Udaipur for the offences under Section 454 and 380 of I.P.C.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioners that the offence alleged against the petitioners are triable by the Magistrate. The charge-sheet in

the matter has already been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on

bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioners deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Sarfaraz Raza S/o Shahid Husain, (2) Shahzad Akhtar @

Raja S/o Mohammed Akhtar and (3) Juber Khan S/o Ali Husain arrested in connection with F.I.R. No.480/2019, Police Station Hiran Magari, District

Udaipur, shall be released on bail; provided they furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of

Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court

on all dates of hearing and as and when called upon to do so.