Ram Lal And Ors vs State Of Rajasthan

Heard learned counsel for the parties and also perused the material on record.

The petitioners have been arrested in FIR No.538/2018 of Police Station Nohar, District Hanumangarjh, for the offences punishable under Sections 307, 458, 336, 323, 325, 427, 504, 147, 148, 149 IPC. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioners have submitted that as a matter of fact the complainant party had caught hold of Sher Singh belonging to the accused party and dragged him into the house of Mangilal and started beating. Then the petitioners went to rescue Sher Singh and during that course both the parties started fighting to each other and some persons from both the parties received injuries. It is also submitted that cross cases have been filed on behalf of the parties and investigation is going on. It is further submitted that none of the injuries caused to persons from the complainant party is found to be dangerous to life.

Learned Public Prosecutor has opposed the bail applications. Having regard to the totality of the facts and circumstances of the case and after perusing the case diary, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Ram Lal S/o Dula Ram Suresh Kumar S/o Shrawan Kumar Pratap S/o Dularam and Devi Lal S/o Dularam shall be released on bail in connection with FIR No.538/2018 of Police Station Nohar, District Hanumangarjh, provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.