MUNSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Bajwa has submitted that in this case cross-cases have been filed with regard to the same incident. Both the sides have sustained injuries. The petitioner has also sustained an incised wound on his head, and the same remains unexplained by the investigation. It has also been submitted that other accused persons, except the present petitioner and Bodu, have already been granted bail. The accused-petitioner is in jail since 5/3/1992.

(2.) I have gone through the order dated 9/3/1992, passed by the Sessions Judge, Jaipur District, Jaipur, who has recorded that there is some dispute about the land and that both the sides had sustained injuries. It is also submitted that there is no definite evidence against the petitioner. The petitioner has attained the age of 50 years. It has also been submitted that the present petitioner was only trying to save himself against the injuries which were sought to be inflicted upon him.

(3.) In the facts and circumstances of the case, I am inclined to accept this bail application under Sec. 439, Crimial P.C. Accordingly, it is ordered that the accused-petitioner Munshi Ram son of Girdhari, by caste Meena, r/o Kho Nagoriyan, Police Station Bassi, Distt. Jaipur be released on bail provided he furnishes a personal bond in the sum of Rs. 10,000.00 with two sureties in the sum of Rs. 5000.00 each to the satisfaction of the trial Court to appear before it on the next date of hearing and on all the dates of hearing whenever he is called upon to do so.