Sukh Ram And Others vs State Of Rajasthan

Dr.Pushpendra Singh Bhati, J

This Court perused the material available on record.

The petitioners have been arrested in connection with FIR No.87/2022, Police Station Sri Vijaynagar, District Sri Ganganagar for the offences punishable under Sections 308, 452, 325, 323, 341, 147, 148 & 149 of IPC. They have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners submits that the similarly situated co-accused namely Ravi Kishan @ Tanna Ram has already been enlarged on bail vide order dated 11.05.2022, passed by a Co-ordinate Bench of this Hon’ble Court in SB. Criminal Misc. Bail Application No.5590/2022.

Learned Public Prosecutor has vehemently opposed the bail application but is unable to point out any difference between the allegations levelled against the accused Ravi Kishan @ Tanna Ram and the present petitioners.

Having regard to the totality of the facts and circumstances of the case as also the fact that the similarly situated co-accused has already been granted bail and conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - (1) Sukh Ram S/o Khetpal and (2) Anil S/o Khetpal shall be released on bail in connection with FIR No.87/2022, Police Station Sri Vijaynagar, District Sri Ganganagar, 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 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.