Pappu Ram S/o Sawa Ram vs The State of Rajasthan

Heard learned counsel for the petitioners, learned Public

Prosecutor and the learned counsel for the complainant. Perused

the material available on the record.

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in

connection with FIR No.15/2017 registered at Police Station Guda

Endla, Distt. Pali for the offences under Sections 341, 323, 325

and 307 / 34 IPC.

Learned counsel for the petitioners makes an offer that the

petitioners are ready to pay interim compensation to the tune of

Rs.1,00,000/- by way of solace to the injured Mehra Ram, who

received grievous injuries in the incident. He thus prays that the

petitioners deserve to be released on bail.

Learned Public Prosecutor and the learned counsel for the

complainant have opposed the prayer for bail.

Having regard to the facts and circumstances of the case and

the fact that the petitioners have offered interim compensation to

the tune of Rs.1,00,000/- to the injured Mehra Ram, this Court is

of the opinion that they deserve to be released on bail in this case.

Accordingly, the bail application is allowed. It is ordered that

the accused-petitioners namely, (1) Pappu Ram and (2) Banshi Lal

arrested in connection with FIR No.15/2017 registered at Police

Station Guda Endla, Distt. Pali shall be released on bail on their

depositing a sum of Rs.1,00,000/- with the learned trial Court by

way of interim compensation to the injured Mehra Ram and

provided each of them 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.

The amount so deposited by the accused shall be disbursed

to the injured Mehra Ram. It is made clear that the compensation

offered by the accused shall not be treated to be an admission of

offence.