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Judgment
This application for anticipatory bail under sec.438 CrPC has been filed in connection with FIR No.119/2016, Police Station- Chohtan, District Barmer, for offences punishable under sections
147, 148, 149, 323, 342, 365, 379, 384, 427, 452 IPC.
Learned counsel for the petitioners submits that the complainant Deraj Ram has lodged FIR stating that the villagers had taken a decision of imposing cost of Rs.15 Lacs on said complainant, defaced him and made him roam around the village after levelling allegations against him. Learned counsel for the petitioners submits that at best the case can travel upto sec.385 IPC and no further. All the petitioners are villagers of village Virdon Ka Tala, Bisarniya. Learned Public Prosecutor opposed the bail application.
Heard learned counsel for the accused-applicants as well as learned Public Prosecutor.
Having considered the facts and circumstances of the matter, without commenting on the merits of this case, I deem it just and proper to grant the benefit of anticipatory bail to the accused-applicants under Section 438 Cr.P.C.
Accordingly, this bail application is allowed and it is directed that in the event of arrest of accused-applicant in connection with FIR No.119/2016, Police Station, Chohtan, District Barmer the accused-applicants - 1) Raichand Ram s/o Bagta Ram, 2) HanumanRam s/o Poonma Ram, 3) Jasa Ram s/o Bhiya Ram, 4) Poonma Ram s/o Gumana Ram and 5) Thakara Ram s/o Bhoma Ram aforesaid shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- along with two sureties in the sum of Rs.25000/- each, to the satisfaction of the concerned Investigating Officer/S.H.O. on the following
conditions:
(1) They shall make themselves available for interrogation by Investigating Officer as and when required; (2) They shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any Police Officer;
(3) They shall not leave India without the previous permission of the trial court.