Ravvindra @ Nandu And Others vs State Of Rajasthan

Rekha Borana, J

The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.123/2022, Police Station Bhirani, District Hanumangarh, registered for the offences punishable under Sections 458, 323, 427, 386 & 186 IPC.

Counsel appearing for the petitioners submit that other co-accused namely Dinesh Sharma, Sandeep @ Golu and Naresh @ Golu have already been released on bail by this Court vide common order dated 10.06.2022 while deciding S.B. Criminal Misc. Bail Application No.7700/2022 & 7701/2022. Counsel further submit that the allegation against the present accused are not different from the other co-accused therefore, they may also be granted bail.

Per contra, Public Prosecutor opposed the bail application. Heard counsel appearing for the petitioners and Public Prosecutor. Perused the material available on record.

Having regard to the facts and circumstances of this case, particularly the fact that co-accused have already been released on bail, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.

Consequently, the bail applications are allowed. It is ordered that the accused-petitioners – (1) Ravvindra @ Nandu S/o Ramniwas and (2) Ajay Singh S/o Shri Sarjeet Singh arrested in connection with F.I.R. No.123/2022 registered at Police Station Bhirani, District Hanumangarh shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each to the satisfaction of the learned trial Court for their appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.