OAKHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second bail application. While rejecting the first bail application vide order dated 07-4-2006, a liberty was granted to the petitioners to file a fresh bail application after filing of the Challan.

(2.) Heard learned counsel for the petitioners and the Public Prosecutor appearing for the State assisted by the counsel for the complainant. I have perused the Challan papers and the statement of Kana Ram, the injured, his injury report and the report of the Radiologist. Injuries No. 1 and 2 suffered by the injured are said to have been inflicted by petitioners No.1 and 2, respectively, which are simple in nature.

(3.) Having regard to the facts and circumstances of the case, without commenting on the merits of the case, I consider it just and proper to enlarge the accused-petitioners on bail. Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Oakha Ram S/o Prabhaji, and (2) Kakiya alias Kistoora S/o Oakha Ram be released on bail in C.R. No. 45/2006, Police Station, Jalore, provided each of them executes a personal bond for a sum of Rs.20,000/- with two sound and solvent sureties in the sum of Rs.10,000/- each to the satisfaction of the learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.