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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.246/2012, registered at Police Station Rawla for the offences under Sections 420, 467, 468, 471 and
120B IPC.
The petitioners are in judicial custody for Magistrate triable offences. Similarly situated co-accused persons have been enlarged on bail.
In this background and having regard to the facts and circumstances available on record 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 (1) Kajod Mal and (2) Manphool arrested in connection with the F.I.R.
No.246/2012, registered at Police Station Rawla shall be released on bail provided each of them furnishes a personal bond of Rs.50,000/- 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.