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Judgment
This bail application has been filed under Section 439 Cr.PC in connection with FIR No.543/2016 registered at Police Station Kothwali Jhalawar, District Jhalawar for the offences under Sections 341, 323, 307 and 34 IPC.
Learned counsel for the petitioners has contended that the petitioners have falsely been implicated in the matter. Learned counsel for the petitioners have further contended that petitioners have acquitted in Sessions case no.25/2015(166/2015) by the Additional Sessions Judge, Jhalawar vide order dated 07.09.2016 and no case is pending against the petitioners. 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) Dhanna Alias Dhanraj S/o Bal Chand and (2) Sheru Alias Sher Singh S/o Kamal Singh 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.