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Judgment
Heard learned counsel for the petitioners and learned Public
Prosecutor as well as learned counsel for the complainant.
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 F.I.R. Case No.33/2017, Police Station Kotwali
(Barmer), for the offences under Section 143, 323, 341, 325 and
307 IPC.
The petitioners do not have any significant criminal
antecedents. They are in judicial custody. The grievous injuries
inflicted to the injured Kheta Ram in the incident were on his legs.
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, this Court is of the opinion
that the bail application filed by the petitioners deserves to be
accepted.
Consequently, the bail application is allowed. It is ordered
that the accused-petitioners, Purkha Ram @ Pukh Raj and
Naresh Kumar arrested in connection with F.I.R. Case No.33/2017,
Police Station Kotwali (Barmer) shall be released on bail; provided
they furnish a personal bond of Rs.50,000/- each 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.