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Judgment
Attempt was made to contact learned counsel for the applicants, however, the same failed.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicants, who are in custody in connection with FIR No.
120/2019, Police Station Karwar, District â€" Jodhpur City (East) for the offences under Sections 457 and 380 IPC.
It is indicated in the application that the offences are triable by Magistrate.
In the circumstances of the case, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by
the applicants deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicants â€" Akram S/o Shri Chandshah & Dildar Shah S/o Subhan Shah
arrested in connection with FIR No. 120/2019, Police Station Karwar, District â€" Jodhpur City (East), shall be released on bail; provided they furnish
a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) 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.