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Judgment
14 paragraphs · 266 wordsHeard learned counsel for the parties. Perused the material available on record.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicants, who are in custody in
connection with FIR No.88/2021, Police Station Kherwada, District Udaipur, for the offences under Sections 307, 394, 341, 323 of IPC.
It is submitted by learned counsel for the applicants that the injuries attributed are simple injuries and that the applicants are in custody since
24.03.2021.
Further submissions have been made that the cases against Prakash pertain to the year 2015 and that on account of 2nd wave of Covid-19, the
applicants may be enlarged on bail.
Learned Public Prosecutor opposed the bail application looking to the nature of offense.
In the circumstances of the case applicants are in custody since 24.03.2021 and looking to the 2nd wave of Covid-19, without expressing any opinion
on the merits of the case, this Court is of the opinion that the bail application filed by the applicants deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicants â€" (1) Sunil S/o Laxman (2) Prakash Chandra S/o Shanti Lal &
(3) Vikas S/o Ranchod, arrested in connection with FIR No.88/2021, Police Station Kherwada, District Udaipur, shall be released on bail; provided
they furnish a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) 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.