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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
These bail applications under Section 439 Cr.P.C. have been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.497/2016, registered at Police Station Kotwali, Sri Ganganagar for the offence under Section 392 / 34 IPC.
The case of the petitioners is not distinguishable from that of co-accused Mohd. Abbas who has been released on bail by the
trial Court. Investigation has been completed. Charge-sheet has been filed.
Thus, 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 any opinion on the merits of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Accordingly, these bail applications under Section 439 Cr.P.C. are allowed and it is directed that the petitioners Jogendra Kumar and Ashish Arya arrested in connection with the F.I.R.
No.497/2016, registered at Police Station Kotwali, Sri Ganganagar 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.
A copy of this order be placed in both the files.