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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.53/2016, registered at Police Station Aspur, Dungarpur for the offences under Sections 147, 302, 201, 458, 323, 364 and 149 IPC.
Learned counsel for the petitioners contends that the case of the petitioners is not distinguishable from that of co-accused Kalyan Singh, Ishwar Singh, Jai Singh, Hamir Singh, Smt. Pratap Kanwar and Smt.Moti Kanwar who have been enlarged on bail by this Court.
Learned P.P. does not dispute this statement. He further states that the main allegations of the prosecution are against Laxman Singh and Praveen Singh.
In this background and having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the Bar but without expressing opinion on the merits of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioners Gautam Singh, Mav Singh and Pahad Singh arrested in connection with the F.I.R.
No.53/2016, registered at Police Station Aspur, Dungarpur shall be released on bail provided they furnish a personal bond of Rs.50,000/- each and two surety bonds of Rs.25,000/- 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.