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Judgment
5 paragraphs · 218 wordsNarendra Kumar Jain, J.—Heard learned Counsel for the applicants as well as learned Public Prosecutor and perused the material available on record. The applicants are accused of offence under Sections 147, 148, 149 and 307 of IPC.
Learned Public Prosecutor vehemently opposed this bail application.
Having considered all the relevant facts and circumstances of the case, without expressing any opinion on the merits of the case, I consider it a fit case to grant bail to the applicants-accused u/s 439 Code of Criminal Procedure
Accordingly, this bail application is allowed and it is directed that applicants - (1) Vijendra Singh S/o Dayal Singh and (2) Sonu @ Manvindra Singh S/o Sumer Singh shall be released on bail in CR No. 128/2011, Police Station Ratanada, District Jodhpur provided each of them executes a personal bond in the sum of Rs. 40,000/- along with two sureties of Rs. 20,000/- each, to the satisfaction of the learned trial court on usual conditions and they shall appear before the trial court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
The accused applicants shall also give undertaking that while on bail they shall neither indulge in similar offence nor shall they be involved in other criminal activities.