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Judgment
Heard learned counsel for the petitioner and learned Public
Prosecutor. Perused the material available on record.
The present bail application has been filed under Section 439
Cr.P.C. on behalf of the petitioner, who is in custody in connection
with F.I.R. No.2/2017, Police Station Sanchore, District Jalore for
the offences under Sections 143, 427, 452, 323 & 308 IPC.
Co-accused Raghunath Ram and Sujana Ram have been
granted bail by this Court. Though the petitioner is allegedly
involved in 11 previous cases but all those cases were registered
in between the period between 1995 to 2002. In the present case,
there is no specific allegation against the petitioner regarding
causing any particular injury to the injured.
Thus, having regard to the entirety of facts and
circumstances as available on record and upon a consideration of
the arguments advanced at the Bar and without expressing any
opinion on the merits of the case, this Court is of the opinion that
the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered
that the accused-petitioner, Mangla Ram arrested in connection
with F.I.R. No.2/2017, Police Station Sanchore, District Jalore shall
be released on bail; provided he furnishes a personal bond of
Rs.50,000/- and two surety bonds of Rs.25,000/- 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.