Narain vs The State of Rajasthan

R.R. Yadav, J.—Heard the learned Counsel, Shri P.P. Singh, appearing on behalf of the accused applicants as well as the learned Public Prosecutor, Shri S.S. Rathore.

Perused the case-diary of FIR No. 35/2001 and FIR No. 36/2001, relating to the same incident. The former was lodged by the complainant, against the accused applicants, whereas, the latter was lodged by the accused side.

It is urged by the learned Counsel for the accused applicants that accused applicant No. 2, Kishno, in Bail Application No. 1337/2001, was injured in the same incident, and according to medical report, he received three injuries. It is further submitted by the learned Counsel for the accused applicants that the fatal stab-wound injury caused to deceased Devendra, is not caused by any of the accused applicants, but the same was caused by Pooran and Atendra.

Looking into the totality of the facts and circumstances of the present case, I am persuaded to enlarge the accused applicants on bail.

It is, therefore, ordered that accused applicants, namely, Purshottam, son of Hariya; Kishno, son of Kripi; and Narain, son of Ramji, be enlarged on bail, provided, each one of them furnishes a personal bond in the sum of Rs. 20,000/-, with two sureties in the like amount, to the satisfaction of the learned trial court, for their appearance before the said court, as and when called upon to do so, during the pendency of the trial against them.