AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
.2 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.68/2017, registered at Police Station Sadulshahar, District Sriganganagar for the offences under Sections 419, 420, 423, 468, 471, 167 and 120-B IPC.
Admittedly, the accused could not succeed in procuring loan on basis of the forged documents created by them. Co-accused Rajendra Kumar S/o Kana Ram and Mukesh Kumar have been enlarged on bail by this Court.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on 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) Mohini and (2) Rajendra Kumar S/o Sh Kushla Ram arrested in connection with the F.I.R. No.68/2017, registered at Police Station Sadulshahar, District Sriganganagar 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.