ATIK AHMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicants as well as learned Public Prosecutor for the State and carefully gone through the impugned order.

(2.) It is contended by the learned counsel for the applicants that the bail bonds of the applicants were forfeited and in the year 2001, standing warrants were issued against them. Further, it is contended that the applicants are behind the bars since last near about 25 days.

(3.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicants on bail. Accordingly, the application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicants namely Atik Ahmad S/o Abdul Azij and Ismile S/o Shekh Mohd. shall be released on bail (in FIR No.426/1996 P.S. Rajnagar) provided each of them executes a personal bond in the sum of Rs.1,00,000/- and furnishes two sound and solvent sureties in the sum of Rs.50,000/- each to the satisfaction of the learned trial court for their appearance before that Court on each and every date of hearing and whenever called upon to do so, till the completion of trial.