Order 24/11/2017 This bail application has been filed under Section 439 CrPC in connection with FIR No.56/2017 registered at Police Station Nagana, District Barmer for the offences under Section 420, 467, 468, 407, 379 & 120-B of IPC and Section 3/7 & 3/8 of Essential Commodities Act.
(2 of 3) [CRLMB-10830/2017] Learned counsel for the petitioner(s) has contended that all the other co-accused have already been enlarged on bail. They are in judicial lock up since long and conclusion of trial will take time, hence, they should be released on bail.
Learned Public Prosecutor opposed the bail application Heard learned counsel for the petitioner and learned Public Prosecutor appearing for the State and carefully perused the relevant material made available on record.
Without commenting on merits of the case but looking to the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, I deem just and proper to enlarge the petitioner(s) on bail.
Therefore, this bail application is allowed and it is directed that accused petitioner(s) Pancharam Son of Shri Hariram, Dholaram Alias Shanker Lal Son of Shri Sukhram and Revata Ram Son of Prahalad Ram shall be released on bail under Section 439 CrPC in connection with aforesaid FIR provided each of them furnishes a personal bond of Rs.20,000/- with two sureties each in the like amount to the satisfaction of the (3 of 3) [CRLMB-10830/2017] concerned Magistrate with the stipulation that they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
(SANJEEV PRAKASH SHARMA)J.
Anil Kumar Choudhary