AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the parties and perused the material available on record.
The petitioner(s) has/have been arrested in FIR No.171/2019 of Police Station Sameja Kothi, District Sri Ganganagar for the offence(s) punishable
under Section(s) 409, 420, 467, 468, 471 and 120-B of the IPC. He/She/They has/have preferred this/these bail application(s) under Section 439
Cr.P.C.
Learned counsel for the petitioner(s) has submitted that the offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate.
Learned Public Prosecutor has opposed the bail application(s).
Having regard to the totality of the facts and circumstances of the case and taking into consideration that the alleged offence(s) levelled against the
petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused
petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Pyaare Lal S/o Shri
Laxman Das shall be released on bail in connection with FIR No.171/2019 of Police Station Sameja Kothi, District Sri Ganganagar provided
he/she/they execute(s) a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned
trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the
trial.