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Judgment
This bail application has been filed under Section 439 Cr.P.C.
Brief facts of the case are that an FIR No. 128/2017 was registered at P.S. Bhiwadi District Alwar for the offences under Sections 383 and 353 IPC mentioned therein against the accused petitioners. During the course of investigation, the accused petitioners were arrested. Thereafter they moved the bail application before the trial court, which vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioners.
Learned counsel for the petitioners has contended that there is no criminal case made out against the petitioners. It has also been contended that the accused petitioners are in judicial lockup since long, the alleged offence is triable by the Ist Class Magistrate, trial of the case is likely to take time, hence the accused petitioners should be released on bail.
On the other hand, learned Public Prosecutor has opposed the bail application.
Looking to the facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem it just and proper to release the petitioner on bail.
Therefore, this bail application is allowed and it is directed that accused petitioners (1) Ramkumar S/o Amarsingh and (2) Sheeshram S/o Gyhansingh shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided they furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) each to the satisfaction of the trial court with the stipulation that they shall appear before that court on all subsequent dates of hearing and as and when called upon to do so.