RAVVINDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 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 Ss. 458, 323, 427, 386 and 186 IPC.

(2.) 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 dtd. 10/6/2022 while deciding S.B. Criminal Misc. Bail Application No.7700/2022 and 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.

(3.) 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.50,000.00 (Rupees Fifty Thousand) and two sureties of Rs.25,000.00 (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.