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Judgment
Heard counsel for the petitioners through video conferencing.
Learned Public Prosecutor is present in person in the Court.
Defects pointed out by the Registry are waived.
Petitioners have filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 45/2014 was registered at Police Station Bonli, District Sawai Madhopur(Raj.), for offences under Sections 396 and 412 of I.P.C.
It is contended by counsel for the petitioners that co-accused has been enlarged on bail by this Court. Case of the petitioners are on better footing.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided they furnishes a personal
bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to
the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is transferred,
on all subsequent dates of hearing and as and when called upon to do so.