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Judgment
This bail application has been filed under Section 439 Cr.PC in connection with FIR No.153/2015 registered at Police Station Mangaliawas, District Ajmer for the offences under Sections 395 IPC and 3/25 of the Arms Act .
Learned counsel for the petitioners has contended that the petitioners have falsely been implicated in the matter. He has further contended that the co-accused has been released on bail and the case of the petitioners is on the better footing. They are in judicial lock up since long and conclusion of trial will take time. Hence they should be released on bail.
Learned Public Prosecutor has opposed the bail application.
Heard learned counsel for the petitioners and learned Public Prosecutor appearing for the State and carefully perused the relevant material made available on record.
Looking to the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioners on bail.
Therefore, this bail application is allowed and it is directed that accused petitioners (1) Bhagat @ Bagatu S/o Ramesh and (2) Saddam S/o Shri Navab shall be released on bail under Section 439 CrPC in connection with aforesaid FIR provided they furnish a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the trial court with the stipulation that they shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.