AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners 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 petitioners, who are in custody in relation
to F.I.R. No.36/2017 registered at P.S. Sayra, District Udaipur for
the offences under Sections 143, 149, 341, 323, 324, 427, 392
and 308 IPC.
The petitioners are not named as assailants in the
statements of the witnesses Ashok Tak and Prabhat Kumar
recorded under Section 161 Cr.P.C. The FIR was lodged after two
days of the alleged incident.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioners deserve to be released on bail.
Consequently, the bail application is allowed. It is ordered
that the accused-petitioners (1) Purna Shanker and (2) Govind
arrested in connection with F.I.R. No.36/2017 registered at P.S.
Sayra, District Udaipur shall be released on bail 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.