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Judgment
Petitioners have filed these bail applications under Section 439 Cr.P.C.
F.I.R. No 426/2017 was registered at Police Station Kotawali, Jhunjhunu for offence under Sections 394/34 I.P.C.
It is contended by counsel for the petitioners that chargesheet has been filed in this case. Criminal antecedents of the petitioners are not similar to
the present offence. Petitioners are young students, aged above19 years. Trial would consume time.
Learned Public Prosecutor and counsel for the complainant have opposed these bail applications. Their contention is that petitioners have pre-
planned the occurrence and have also caused the injuries to the complainant including injury on vital part.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
These bail applications are, accordingly, allowed and it is directed that accused-petitioners shall be released on bail provided they furnish a personal
bond in the sum of Rs.50,000/(Rupees Fifty thousand) together with two sureties in the sum of Rs.25,000/-(Rupees twenty five thousand) each to the
satisfaction of the trial Court with the stipulation that they shall appear before that Court and any Court to which the matter be transferred, on all
subsequent dates of hearing and as and when called upon to do so.
However, it is made clear that if the petitioners repeat the offence, State would be free to move cancellation of bail application before the
concerned Court.
A Copy of this order be sent to concerned SHO to recording the condition in the Village Crime Record Book so that in the event of petitioner's
repeating offence, SHO can move the Court for cancellation of bail.
A copy of this order be placed in connected file.