Hanuman @ Laden And Others vs State Of Rajasthan

Manoj Kumar Garg, J

The petitioners have been arrested in connection with FIR No.512/2021 of Police Station Bilara, District Jodhpur for the offence punishable under Sections 336, 505, 120-B of IPC and Sections 5/27, 7/27 of Arms Act. They have preferred these bail applications under Section 439 Cr.P.C.

Counsel for the petitioners submits that specific allegation for firing has been levelled against the co-accused Sunil Kawa and present petitioners were merely present at the place of occurance. Counsel further submits that no specific allegations have been levelled against the present petitioners. Challan of the case has been presented. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

Learned Public Prosecutor has opposed the bail applications. I have considered the arguments advanced before me and perused the material on record.

Having regard to facts and circumstances of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, both the bail applications filed under Sec.439 Cr.P.C. are allowed and it is directed that petitioners (1) Hanuman @ Laden S/o Kesu Ram & (2) Raju @ Raja Ram S/o Rawal Ram, shall be released on bail in connection with FIR No. 512/2021 of Police Station Bilara, District Jodhpur provided they execute personal bond in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of 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 the trial.