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Judgment
Heard learned counsel for the petitioners and learned Public Prosecutor as well as learned counsel for the complainant.
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. Case No.33/2017, Police Station Kotwali (Barmer), for the offences under Section 143, 323, 341, 325 and
307 IPC.
The petitioners do not have any significant criminal antecedents. They are in judicial custody. The grievous injuries inflicted to the injured Kheta Ram in the incident were on his legs.
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, 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, Purkha Ram @ Pukh Raj and Naresh Kumar arrested in connection with F.I.R. Case No.33/2017, Police Station Kotwali (Barmer) 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.