RAM NARAIN Vs. STATE

JUDGEMENT

(1.) SINCE both the aforesaid petitions filed under Section 439 of Cr.P.C., arise out of and pertain to FIR No. 64/2009 of police station Malpura, District Tonk registered in the offences under Sections 306 and 498-A of IPC, they are being disposed of by this common order.

(2.) HEARD the learned counsel for the petitioners and learned Public Prosecutor appearing for the State and perused the material on record.

(3.) IT is, therefore, ordered that the accused petitioners namely Ram Narain S/o. Devkaran; Bhoori Devi W/o. Devkaran in FIR No. 64/2009 of police station Malpura, District Tonk, shall be released on bail on furnishing a personal bond of Rs.50,000/-together with two surety bonds each in the sum of Rs. 25,000/- to the satisfaction of the learned trial Court with the stipulation that they shall appear before that Court on all dates of hearing and as and when called upon to do so till the trial is concluded.