GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard both the parties. The petitioner is alleged to have committed offence under Sections 147,452 and 323 of the Indian Penal Code. This application is under Section 438 of the Criminal Procedure Code. It is given out by Shri Balwada, learned Counsel for the petitioner that the incident has been wrongly given out in the F.I.R. and in fact Mst. Tulsi fell-down on the stones and had some simple injuries. It is also given out that both the parties are close-relatives but several revenue suits are pending between them. Shri Srimal, learned AddI. Govt. Advocate, opposes the bail application.

(2.) In the facts and circumstances of the case, I consider it just and proper to grant anticipatory bail to the petitioners.

(3.) The S.H.O./A.O./I.O., P.S. Raghunathgarh, district Sikar, is directed that in the event of the arrest of the petitioners Ganga Ram, Debu, Kama, Govinda, Dhanna in F.I.R. No. 92/89 they be released on bail provided each of them furnishes a personal bond in the sum of Rs. 5,000/- with OM surety in the like amount each, to his satisfaction on the following conditions: