AMURU KHAN AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the order dated 30.10.2001 passed by the learned Judicial Magistrate, First Class. Sumerpur, whereby, he has taken cognizance against the petitioners for offence under Sections 366, 344 and 452 IPC.

(2.) I do not find any justified reason to interfere with the order of the learned Magistrate. The Misc. Petition stands dismissed.

(3.) However, considering all the facts and circumstances of the case, it is directed that if the petitioners Amuru Khan and Babu Khan appear before the trial court on 25.5.2004 and file an application for bail, they shall be released on bail on furnishing a personal bond in the sum of Rs. 20,000.00, each and two sureties of Rs. 10,000.00 each to the satisfaction of the said court on usual conditions and shall appear before the trial court on each and every date of hearing and whenever called upon to do so. Petition dismissed.