GUMANARAM Vs. STATE

JUDGEMENT

(1.) All the three main accused have been released on bail u/s section 439 Crimial P.C. So far as the accused petitioners are concerned, no specific overt act is ascribed to any of them. So, one Ugrasen belonging to the side of the accused persons was also injured.

(2.) In the special facts and circumstances I allow this bail application and direct that in the event of their arrest, 1. Gumana Ram, 2. Moolaram, 3. Motiram s/o Megaram. 4 Lado Ram, 5. Bhanwar Lal, and 6. Sohanlal (illegible) in the F.I.R. No. 22/ (illegible) shall be released on bail on each of them furnishing a personal bond in the sum of Rs. 5,000.00 and one surety in the like amount. They shall give an undertaking that they shall make themselves available before the investigating officer for interrogation and Investigation as and when required. They shall give further undertaking that they shall not tamper with the such persons who may be acquainted with the facts of the case. Bail petition allowed.