Vikrant Dahiya @ Vikki and Another vs State

S.P. Pathak, J.—These two bail applications, arising out of same FIR and as such they are being disposed of by this common order.

Heard learned counsel for the accused-petitioners as well as learned Public Prosecutor for the State on both the bail applications.

Accused-applicants have sought bail in FIR No. 14 of 2009 registered at Police Station Diggi, Tonk for commission of the offence under Sections 414, 467, 468, 471 and 120-B of the IPC.

After hearing the submissions of both the sides and on perusal of the impugned order rejecting the bail application and also taking into consideration the fact that the case is triable by the Magistrate and now no investigation is required to be made from him and the accused are in jail, I consider it to be a fit case for grant of bail u/s 439.

Accordingly, both the bail applications filed u/s 439, Cr.P.C. are allowed and it is directed that the accused-petitioners (i) Vikrant Dahiya @ Vikki son of Shri Krishan Kumar and (ii) Vijendra Kumar son of Shri Om Prakash Narwal be released on bail in FIR No. 14 of 2009, registered at Police Station Diggi, Tonk, provided they execute a personal bond in the sum of Rs. 20,000/- with two sound and solvent sureties of Rs. 10,000/- each to the satisfaction of the learned trial Court for their appearance before that Court on each and every date of hearing and whenever called upon to do so till completion of the trial.