NATHI AND 2 OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard as per the prosecution case Co-accused Mohan and Gokul had made gun fires causing injuries to Shivram. From the post-mortem report, it appears that deceased Shivram had sustained gun-shot injuries, as a result of which, he died.

(2.) It appears that there was some dispute between the parties about the agricultural land for which a revenue suit is also pending between them. Taking into consideration the part assigned to the petitioners and the fact that the co-accused Mohan and Kokul had made gun fires causing injury to the deceased. I think it just and proper to release the petitioner on bail under Sec. 439 Criminal Procedure Code.

(3.) It is, therefore, ordered that the petitioners (1) Nathi (2) Kalyan Singh and (3) Ram Bharosi, sons of Tunda shall be released on bail on cash of them furnishes a personal bond in the sum of Rs. 5,000.00 (Rs. Five thousands) with one surity in the like amount to the satisfaction of the trial court, to appear before it or any other court, on all dates of hearing during the trial inquiry as the case may be.