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Judgment
Manoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.81/2021 Police
Station Bichiwada, District Dungarpur for the offence punishable under Sections 147, 323, 325, 354, 354-B, 354-C, 498-A, 406/149, 354-D IPC &
Sections 4 & 5 of Prevention of Witch Hunting Act.
Counsel for the petitioners submits that similarly situated co-accused have already been enlarged on bail and the case of the present petitioners are
similar to that of the co-accused. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded.
Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and
proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Jagdish S/o Manilal & (2) Somraj @ Soma
S/o Lala, shall be released on bail in connection with FIR No.81/2021 of Police Station Bichiwada, District Dungarpur provided they execute personal
bonds in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their
appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.