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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in custody in relation to F.I.R. No.36/2017 registered at P.S. Sayra, District Udaipur for the offences under Sections 143, 149, 341, 323, 324, 427, 392 and 308 IPC.
The petitioners are not named as assailants in the statements of the witnesses Ashok Tak and Prabhat Kumar recorded under Section 161 Cr.P.C. The FIR was lodged after two days of the alleged incident.
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.
Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Purna Shanker and (2) Govind arrested in connection with F.I.R. No.36/2017 registered at P.S.
Sayra, District Udaipur 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.