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Judgment
6 paragraphs · 254 wordsMadan Gopal Vyas, J
This bail application under Section 439 Cr.P.C. is laid by petitioners in connection with an FIR No.42/2022 registered at Police Station Poogal, District Bikaner, wherein they are charged for offences punishable under Sections 341, 323, 427, 325, 308 & 143 of IPC.
Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case. He also submits that no injury is dangerous to life and they are in judicial custody since 16.05.2022. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioners.
Learned Public Prosecutor and counsel for complainant opposed the bail application.
Having heard learned counsel for the parties and considering the fact that no injury is dangerous to life, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioners by enlarging him on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioners (1) Vikram Singh S/o Bhoor Singh (2) Jagdish Singh S/o Kishor Sing (3) Bhanwar Singh S/o Bheraw Singh (4) Mahendra Singh S/o Hadman Singh arrested in connection with F.I.R. No.42/2022, Police Station Poogal, District Bikaner, may be released on bail; provided they furnish personal bond of Rs.50,000/- each with two surety bonds of Rs.25,000/- to the satisfaction of 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.