RAJU & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submit that these petitioners have not inflicted any injury which is dangerous to life. The injuries which are dangerous to life have been assigned to other accused persons, therefore, bail may be granted.

(2.) Having heard learned counsel for the petitioners and learned Public Prosecutor on behalf of the State and upon a perusal of the papers placed before me and looking to all the facts and circumstances of the case. I deem it just and proper to enlarge the petitioner on bail.

(3.) In the result, the bail application under Sec. 439 Cr.RC. is allowed and it is directed that petitioners Raju @ Rajendra. S/o Soma Meena, Thawra S/o Lala Hota Meena, Pawan Kumar S/o Hakra Hota Meena, Mansha S/o Halu Hota Meena, Kauda S/o Halu Hota Meena and Thavar Chand S/o Dola Hota Meena be released on bail provided each of them furnish personal bond in the sum of Rs. 20,000.00 with two sureties in the sum of Rs. 10,000.00 to the satisfaction of the concerned court for their appearance on each and every date of hearing before that Court during investigation, inquiry and trial. Bail application allowed.