Mohan And Ors vs State Of Rajasthan

Qua Petitioner No.1 Learned counsel for the petitioners does not want to press the bail application qua petitioner No.1 with liberty to file fresh once

the challan is filed.

In view of the submissions made, the bail application qua petitioner No.1 - Mohan S/o Vajja Ram is dismissed as not pressed with liberty as aforesaid.

Heard learned counsel for the parties. Perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicants, who are in custody in connection with FIR

No.28/2021, Police Station Sarwana, District Jalore, for the offences under Sections 143, 358, 323, 354, 325,326/34 IPC.

It is submitted by learned counsel for the petitioners that though the allegations have been made against the petitioners No.2, 3 and 4, the same have

not been supported in the statements given to the police and as such the petitioners are entitled for grant of bail.

Learned Public Prosecutor opposed the bail application. Having considered the submissions made as well as the case diary and the statements as

recorded, without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by the applicants No.2, 3 &

4 deserves to be accepted.

Consequently, the bail application qua petitioner No.2, 3 and 4 is allowed. It is ordered that the accused- petitioners No.2 - Arjun S/o Mohan, Petitioner

No.3 - Jaggu Ram S/o Vajja Ji and petitioner No.4- Krishan S/o Kamma Ji arrested in connection with FIR No.28/2021, Police Station Sarwana,

District Jalore, shall be released on bail; provided they furnish a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) each 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.