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Judgment
3 paragraphs · 207 wordsV.S. Dave, J.—Heard learned Counsel for the parties and perused the papers made available to me on record and the case diary concerned. FIR has been lodged by the accused Suwalal that an attempt was made for committing rape on his wife by deceased Mail Ram. A perusal of the case diary above indicate the circumstances that the villagers inflicted injuries on the person of the deceased when after he attempted rape on the wife of the accused. In this view of the matter, I am inclined to grant bail to the accused.
Without expressing any opinion on the merits of the case and looking to the facts and circumstances of the case, I am inclined to accept this bail application u/s 439 Cr.P.C.
It is, therefore, ordered that the accused petitioner (s) Govind Ram Sardara, Kurda Ram and Suwalal r/o Belwad P.S. Khandala, Distt, Sikar shall be released on bail, provided each one of them furnishes a personal bond in the sum of Rs. 10,000/-thousand (Rs. ten thousand) with two sureties in the sum of Rs. 5,000/- each to the satisfaction of the learned trial Court for their appearance on all subsequent dates of hearing and as and when called upon to do so.