Farsaram And Ors vs State

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.76/2018, Police Station Bhojasar, District Jodhpur, for the offences under Sections 302, 307, 323, 427/120-B, 147, 148 and 149 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioners that the co-accused Manish and Narpat Ram have been enlarged on bail by this Court vide order

dated 07/02/2020 and the case of the present petitioners is not distinguishable from the said co-accused who have been enlarged on bail , therefore, it

is prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail but failed to distinguish the case of the present petitioners from the co-accused who have been

enlarged on bail by this Court.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced and considering the fact that the co-

accused have been enlarged on bail, this Court is of the opinion that the bail application filed by the petitioners deserve to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Farsaram S/o Baburam and (2) Kuldeep S/o Jabruram

arrested in connection with F.I.R. No. 76/2018, Police Station Bhojasar, District Jodhpur shall be released on bail; provided each of them furnishes a

personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each 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.