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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in custody in connection with F.I.R. No.84/2016, Police Station Bijrad, District Barmer for the offences under Sections 147, 323, 325, 341, 307 / 149 and 447 IPC.
The specific allegation of causing injuries to Hamid and Ghazi is against the co-accused Hasan and Sheru. Bail application filed on behalf of co-accused Ali Khan, Kabool, Hadi, Sheru and Sadda Ram, whose case stands on an identical footing with that of the petitioners, has been accepted by Coordinate Bench of this Court.
Thus, having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the Bar but without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioners, Hayat Khan, Adroof, Hanif Khan and Gafoor arrested in connection with F.I.R. No.84/2016, Police Station Bijrad, District Barmer shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.