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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioners who are in custody in connection with F.I.R. No.55/2014, registered at Police Station Bagoda, District Jalore for the offences under Sections 498A, 302, 201, 120B and 176 IPC.
The principal accused Smt.Poonami and Praga Ram have been enlarged on bail. The case of the prosecution as against the petitioners stands on a lesser footing.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioners deserve to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioners (1) Natha Ram, (2) Hindu Ram, (3) Sanvla Ram, (4) Harka Ram @ Hata Ram, (5) Manra Ram, (6) Dana Ram, (7) Moola Ram and (8) Megha Ram arrested in connection with the F.I.R. No.55/2014, registered at Police Station Bagoda, District Jalore shall be released on bail provided they furnish a personal bond of Rs.50,000/- each 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.