Lal Singh And Ors vs State Of Rajasthan

All the above mentioned bail applications shall stand decided by this common order as they arise out of the same F.I.R.

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

No. 21/2020, Police Station Kalinjara, District Banswara for the offences under Sections 147, 148, 149, 332, 353, 307, 436 & 392 of I.P.C. and

Sections 3 & 4 of P.D.P.P. Act.

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

Learned counsel for the petitioners submits that the co-accused, namely, Mahendra, Rajkishor and Pradeep have already been released on bail by this

Court vide Order dated 10.02.2020. He, therefore, prays that the petitioners may also be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.

Consequently, all the above bail applications filed under Section 439 of Cr.P.C. are allowed. It is ordered that the accused-petitioners (1) Lal Singh S/o

Ranglal, (2) Bharat S/o Bhurjia, (3) Mohan S/o Soma, (4) Pintu S/o Lal Singh, (5) Ramji S/o Dhanji, (6) Gomna S/o Homji, (7) Punia S/o Rupa, (8)

Kalu S/o Rupa, (9) Ratu S/o Lemji, (10) Rupa S/o Jawta, (11) Prabhu S/o Ramji, (12) Khema S/o Nathu, (13) Rajkumar S/o Ratu, (14) Surveer S/o

Ratu, (15) Ganesh S/o Punamchand, (16) Mani Lal S/o Goutam and (17) Chagan S/o Kauda arrested in connection with F.I.R. No. 21/2020, Police

Station Kalinjara, District Banswara 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.