Ravi S/o Shri Jagdish vs State of Rajasthan

Heard learned counsel for the petitioners and learned Public

Prosecutor. Perused the material available on record.

These bail applications have been filed under Section 439

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

connection with F.I.R. No.89/2016, Police Station Mahajan, District

Bikaner for the offences under Sections 399 and 402 IPC and

Section 25 / 3 & 27 of the Arms Act.

Co-accused Nand Kishore @ Dholiya @ Bhuriya has been

released on bail. Investigation is complete and charge-sheet has

been filed.

Thus, having regard to the entirety of the facts and

circumstances as available on record and upon a consideration of

the arguments advanced at the Bar but without expressing any

opinion on the merits of the case, this Court is of the opinion that

the bail applications filed by the petitioners deserve to be

accepted.

Consequently, these bail applications are allowed. It is

ordered that the accused-petitioners, Ravi (SB Crl. Misc. Bail

Application No.1879/2017) and Bablu, Arjun & Rajendra (SB Crl.

Misc. Bail Application No.899/2017) arrested in connection with

F.I.R. No.89/2016, Police Station Mahajan, District Bikaner shall be

released on bail; provided each of them furnish 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.