Ranchhoda Ram vs State of Rajasthan

Mr. Pankaj Bhandari, J.—The allegations in the FIR pertains to Sections 323, 302, 447/34 IPC.

The allegation of causing fatal blow is on both the petitioners. There is only one injury on head which has resulted into death of Karnaram. It is argued by learned counsel for the petitioners that the petitioners have also sustained injuries on head. Petitioner No. 1 has sustained two incised wounds by sharp edged weapon on skull area whereas Moolaram has received two lacerated wounds one on skull being on the parital area.

It is contended by learned counsel for the complainant that the injuries caused on the person of the deceased was deep brain wound and the skull was fractured.

Taking note of the fact that the co accused who were ladies have been granted bail and there is no specific allegation against the particular petitioner of having caused fatal blow and also considering the fact that the petitioners were also injured in the free fight which took place and the trial would consume time, I am inclined to grant bail to the petitioner.

Consequently, the bail application is allowed. It is ordered that the accused-petitioners (1) Ranchhoda Ram S/o Shri Deva Ram (2) Moola Ram S/o Shri Deva Ram arrested in connection with F.I.R. No. 116/2015 of Police Station Nosra, Distt. Jalore shall be released on bail; provided they furnish 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.