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Judgment
Heard learned counsel for the petitioner 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 petitioner, who is in custody in connection with F.I.R. No.2/2017, Police Station Sanchore, District Jalore for the offences under Sections 143, 427, 452, 323 & 308 IPC.
Co-accused Raghunath Ram and Sujana Ram have been granted bail by this Court. Though the petitioner is allegedly involved in 11 previous cases but all those cases were registered in between the period between 1995 to 2002. In the present case, there is no specific allegation against the petitioner regarding causing any particular injury to the injured.
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 and without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner, Mangla Ram arrested in connection with F.I.R. No.2/2017, Police Station Sanchore, District Jalore shall be released on bail; provided he 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.