Rajendra Prakash Soni, J
1. The prayer made in this bail petition filed under Section 439 of the Code of Criminal Procedure (for short ""the Code"") is for grant of bail in
connection with crime registered pursuant to First Information Report Number No.45/2023 of Police Station Gajsinghpur Sri Ganganagar, District Sri
Ganganagar in respect of offences punishable under Sections 353, 332, 336, 395, 143 of the Indian Penal Code, 1860 and Section 3 of PDPP ACT.
2. Heard the arguments advanced by learned counsel for the petitioners, learned public prosecutor and carefully perused the entire material available
in case diary.
3. Learned counsel for the petitioners submits that the petitioners are behind the bars since long and trial is likely to take sufficient time and no purpose
would be served to keep the petitioners further incarceration. Therefore, considering the facts and circumstances the petitioners may be released on
bail.
4. Per contra, learned Public Prosecutor has opposed the bail application and submitted that in the facts of the present case, it is expedient that
accused-petitioners be kept in the custody.
5. Having considered the facts and circumstances of the case and in view of the nature of injury caused to the injured, the nature of material extorted
and other allegations, this Court is of the opinion that it is a fit case for grant of indulgence of bail to the petitioners.
6. Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Gurjot Singh S/o Sh. Gurmel Singh, (2) Virendra Singh S/o
Sh. Gurmel Singh, (3) Dharmendra Singh @ Chavinder Singh S/o Sh. Jaspal Singh @ Pappu and (4) Vikram Singh S/o Sh. Jogendra Singh @ Pappu,
in F.I.R. No.45/2023 of Police Station Gajsinghpur Sri Ganganagar, District Sri Ganganagar shall be released on bail; provided each of them furnishes
a personal bond and two surety bonds of sufficient amount 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 and if not required by Jail Authorities in any other case. This order is subject to the
condition that accused-petitioners, within 7 days of their release and sureties, on the day of furnishing bail, will also furnish details of their all bank
accounts, with bank and branch name, in shape of an affidavit, and submit legible copy of their Aadhar cards as well as front page of Bank pass book,
for smooth recovery of penalty amount, if there arise a need for recovery of penalty under Section 446 Cr.P.C in future.
