BHALA RAM & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 438 Cr.P.C. has been filed on behalf of the petitioners with a prayer for releasing them on anticipatory bail in connection with FIR No. 104/2012 of Police Station Lalgarh, Distt. Sri Ganganagar.

(2.) Brief facts of the case are that the petitioners were named as accused by the complainant in the above mentioned FIR for the offences punishable under sections 307, 427, 323, 147, 148 and 149 IPC. During the course of investigation, the police has released the petitioners on bail since all the offences mentioned in the FIR are bailable. Later on, the police summoned the petitioners to appear before the trial court as they have proposed to file charge-sheet against the petitioners for the offences punishable under sections 307, 427, 323, 147, 148 and 149 IPC.

(3.) It is noticed that the State has filed an application before the Sessions Judge, Sri Ganganagar with a prayer for cancellation of bail granted to the petitioners by the police while exercising powers under Section 436 Cr.P.C. However, later on, the said application has been rejected by the Sessions Judge, Sri Ganganagar on 21.4.2016.