JUDGEMENT
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(1.) Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor and counsel for the
complainant are present in person in the Court.
(2.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.
(3.) F.I.R. No. 48/2019 was registered at Police Station Sambhar Distt. Jaipur for offence under Sections 147, 148, 149, 427, 365,
392, 302 of I.P.C.;
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