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Judgment
11 paragraphs · 214 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.604/2019
Registered at Police Station Vigyan Nagar, Kota for the offence(s) under Sections 399, 402 of IPC and Sections 3/25, 4/25 of ARMS Act.
Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the petitioners are
behind the bars since 05.12.2019 and trial may take long time.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners Yunus S/o Hanif Musalman and
Faizan S/o Mohammad Yunus shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of
Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when
called upon to do so.