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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
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.27/2017, registered at Police Station Parbatsar, District Nagaur for the offence under Section 379 IPC.
The FIR of the theft allegedly committed on 26.8.2016 was lodged as late as on 8.2.2017. The petitioners are in judicial custody for the above offence which is triable by the Court of Magistrate. Trial is likely to consume time.
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.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioners (1) Vinod Kumar and
(2) Chandrashekhar arrested in connection with F.I.R.
No.27/2017, registered at Police Station Parbatsar, District Nagaur 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.