- (1.) These three anticipatory bail applications have been filed by the petitioners apprehending their arrest in connection with Complaint No. 81/2009 pending before the Special Judicial Magistrate No.1, JDA, Jaipur Metropolitan, Jaipur for the offences under Sections 420, 467, 468, 471, 120-B IPC and Section 31 and 72 of JDA Act.
(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor and perused the impugned order as well as the record.
(3.) Learned counsel for the petitioners submits that the other co-accused namely Om Prakash Mund and Smt. Radha Devi Mund approached this Court for grant of bail vide S.B. Criminal Misc. Bail Application No. 7469/2013 under Section 439 Cr.P.C. Which was rejected vide order dated 24.9.2013. The accused were purportedly in deemed custody in pursuance of the order dated 16.7.2013 passed by this Court in S.B. Criminal Misc. Petition No. 2322/2013. The accused, upon rejection of their bail application by the order dated 24.9.2013 passed by this Court approached the Hon'ble Supreme Court and the Supreme Court accepted the Special Leave Petition as below:- Having heard learned counsel for the parties at some length, we are of the view that the appellants ought to be admitted to bail provided they surrender before the trial court concerned and furnish bails bonds to the satisfaction of the trial court. In the circumstances, we allow this appeal, set aside the order passed by the High Court and direct that subject to the appellants surrendering before the trial court and furnishing their respective bail bonds in a sum of Rs. 20,000/- (Rupees twenty thousand) with two sureties each in the like amount to the satisfaction of the trial court, they shall be released on bail pending disposal by the trial court. ;