Hari Singh And Ors vs State Of Rajasthan, Through P.p.

Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.99/2019 of Police Station Ramdeora District Jaisalmer for the offences punishable under Sections 307, 392, 395, 323, 120-B IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the allegations of inflicting grievous and dangerous to life injuries is not against the petitioners and the same is against co-accused persons Swaroop Singh and Ashok.

Learned Public Prosecutor has opposed the bail applications. Having regard to the totality of the facts and circumstances of the case and having gone through the case diary and taking into consideration the fact that the injured Achla Ram has not named the petitioner in his statements, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Hari Singh S/o Sh. Ganesh Singh, Madanram S/o Shri Prabhu Ram and Devi Singh S/o Shri Indra Singh shall be released on bail in connection with FIR No.99/2019 of Police Station Ramdevara District Jaisalmer provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.