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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.3/2015, registered at Police Station Sadulshahar, District Sri Ganganagar for the offences under Sections 420, 467, 468, 471 and 120B IPC.
The petitioners are in judicial custody for magistrate triable offences. The FIR was registered way back in the year 2015 and custodial presence of the petitioners is not required for investigation etc.
Thus, 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, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioners (1) Kalu Ram, (2)Hanuman and (3) Nahar Ram arrested in connection with the F.I.R. No.3/2015, registered at Police Station Sadulshahar, District Sri Ganganagar 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.