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Judgment
5 paragraphs · 251 wordsManoj Kumar Garg, J
The petitioners have been arrested in connection with FIR No.494/2021 of Police Station Balotra, District Barmer, for the offence punishable under Sections 419, 420, 467, 468, 471, 120-B of IPC and Section 3/6 of Rajasthan Public Examination (Prevention of Unfairness) Act, 1992. They have preferred these bail applications under Section 439 Cr.P.C.
Learned counsel for the petitioners submits that offences are triable by Magistrate. Challan of the case has already been presented. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, the bail applications filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Suresh Kumar S/o Chutraram & (2) Ramesh Kumar S/o Budharam shall be released on bail in connection with FIR No.494/2021 of Police Station Balotra, District Barmer, provided they execute personal bonds in a sum of Rs.2,00,000/- each with two sound and solvent sureties of Rs.1,00,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.