RAM NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. It is given out that cross FIRS have been filed. Several accused-persons including ladies were involved. The allegation against co-accused Roop Chand was to have caused injury with Fawra on the head of the deceased, who is still in jail. Co-accused Sukhchand, who was also armed with Farsa, is said to have caused injury on the head However, he has been released on bail on 19.8 89 by the learned Additional District & Sessions Judge, Karauli, co-accused Kedar, who was armed with stick has been also released on bail. It is submitted that petitioner is said to have caused injury near the eye with lathi. However, from the perusal of the post-martem report, it appears that there is no mention of such injury.

(2.) The petitioner is in jail since 11-6-90. In the facts and circumstances I am inclined to grant indulgence of the provisions of Sec. 439 Cr. P.C. to the accused petitioner. It is, therefore ordered that the accused-petitioner Ramnarain be released on bail, provided he furnishes a personal bond in the sum of Rs. 5,000.00(Rupees five thousand only) with one surety in the like amount, each to (he satisfaction of the Additional Sessions Judge, Karauli, with the stipulation to come & received the sentence as & when called upon to do so. Bail granted.