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Judgment
Sunil Gaur, J
The above captioned bail applications arise out of FIR No. 124/2019, under Sections 308/341/427/34 of IPC registered at Police Station Kalyanpuri, Delhi and so these applications have been heard together and are being disposed of by this common order.
Petitioners seek pre-arrest bail in aforesaid FIR, while claiming to be innocent.
Learned Additional Public Prosecutor for respondent-State has referred to the status report.
Upon hearing and on perusal of the FIR and the status report, I find that the injuries sustained by the injured are of simple nature. Without commenting on the merits of this case, it is directed that in the event of arrest, petitioners be admitted to bail, subject to petitioners furnishing bail bonds in the sum of Rs. 15,000/- each with one local surety each in the like amount to the satisfaction of Investigating Officer/Arresting Officer. It is made clear that if petitioners misuse the concession of pre-arrest bail granted to them, then respondent-State would be at liberty to get this order revoked.
The bail applications are accordingly disposed of.
Dasti.