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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
These bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in custody in connection with F.I.R. No.89/2016, Police Station Mahajan, District Bikaner for the offences under Sections 399 and 402 IPC and Section 25 / 3 & 27 of the Arms Act.
Co-accused Nand Kishore @ Dholiya @ Bhuriya has been released on bail. Investigation is complete and charge-sheet has been filed.
Thus, having regard to the entirety of the facts and circumstances as available on record and upon a consideration of the arguments advanced at the Bar but without expressing any opinion on the merits of the case, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.
Consequently, these bail applications are allowed. It is ordered that the accused-petitioners, Ravi (SB Crl. Misc. Bail Application No.1879/2017) and Bablu, Arjun & Rajendra (SB Crl.
Misc. Bail Application No.899/2017) arrested in connection with F.I.R. No.89/2016, Police Station Mahajan, District Bikaner shall be released on bail; provided each of them furnish 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.