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Judgment
23 paragraphs · 228 wordsHeard learned counsel for the petitioners and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioners who are in custody in
connection with F.I.R. No.27/2017, registered at Police Station
Parbatsar, District Nagaur for the offence under Section 379 IPC.
The FIR of the theft allegedly committed on 26.8.2016 was
lodged as late as on 8.2.2017. The petitioners are in judicial
custody for the above offence which is triable by the Court of
Magistrate. Trial is likely to consume time.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioners deserve to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioners (1) Vinod Kumar and
(2) Chandrashekhar arrested in connection with F.I.R.
No.27/2017, registered at Police Station Parbatsar, District Nagaur
shall be released on bail provided each of them furnishes a
personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/-
each 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.