GENA RAM BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Bhansali submits that this is a third bail application after the statement of witnesses and doctor. He states that as per statement of doctor, the injury is not sufficient to cause death and no conviction can be passed under Sec. 307 Indian Penal Code. He slates that petitioner is in jail since 11.10.92.

(2.) Heard learned counsel for the parties, and perused the record.

(3.) Without expressing any opinion on the merit of the case but under the facts and circumstances of the case, I deem it just and proper to release the petitioner on bail. It is ordered that petitioner Gena Ram be enlarged on bail provided he furnishes a personal bond in a sum of Rs. 10,000.00 (Rs. Ten Thousand only) with two sureties of Rs. 5,000.00 (Rs. Five thousand) each to the satisfaction of learned Addl. Sessions Judge, Bikaner to appear before him as and when called upon to do so and if not required in any other case.