CHUNNI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is contended by the learned counsel for the applicants that the FIR has been registered upon the statement of injured himself and there is no allegation for inflicting any injury upon the vital part of the person of injured by the present applicants. Further, it is contended that the specific allegation of inflicting head injury by 'gandasi' is against Mangi Lal.

(2.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicants on bail.

(3.) Accordingly, the application filed under Section 439 Cr.P.C. is allowed and it is directed that the applicants Chunni Ram S/o Pema Ram and Ramswaroop S/o Chunni Ram shall be released on bail (in FIR No.189/2006, Police Station Sangaria District Hanumangarh) provided each of them executes a personal bond in the sum of Rs.20,000/- and furnishes two sound and solvent sureties in the sum of Rs.10,000/- 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 trial.