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Judgment
13 paragraphs · 239 wordsThe present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.
No.28/2020, Police Station Salumbar, District Udaipur, for the offences under Sections 399 & 402 of IPC and under Section 4/25 of Arms Act.
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 petitioners have been falsely implicated in the present case. Therefore, it is prayed that
the petitioners may be enlarged on bail.
The learned Public Prosecutor opposes the bail application.
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 deserve to be accepted.
Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1)Shiva S/o Bhera
Meena, & (2)Shanti Lal S/o Pema Meena arrested in connection with F.I.R. No.28/2020, Police Station Salumbar, District Udaipur shall be released
on bail; provided each of them 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.