MOHAMMAD ABID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing this instant Criminal Miscellaneous Petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 read with Sec. 482 Cr.P.C., the petitioners have approached this Court seeking quashing of the order dtd. 13/3/2025 passed by the learned Assistant Commissioner of Police & Executive Magistrate, Police Commissionerate, Jodhpur, whereby the petitioners were directed to be released on bail in proceedings under Ss. 126, 170, and 130 of the BNSS, 2023, only upon furnishing a bond of Rs.50,000.00 each along with a character certificate to be produced by two sureties, one of whom must be a close family member.

(2.) Brief Facts of the Case:

(3.) Heard learned Counsels present for the parties and gone through the materials available on record.