Mohini Kapur, J. - (1.) In the dispute over a land two parties clashed with each other and the result was two person died on the side of the accused and one person died on the side of the complainant. Five persons on the side of the accused received injuries and three persons on the side of the complainant received injuries. Cross first information reports were lodged. There are a number of accused on both the sides. In the first information report, lodged by the complainant party, the main allegation about giving blows is against accused Gokul, Jagdish and Lila Ram. For accused Rajveer, it is stated that he was driving a truck by which he ran over Birbal, who died as a result of crash injuries on his fact. At present, the 11 petitioners before me are not out of the four named above against whom, there are specific allegations. At present without expressing any opinion on the merits of the case, it can be said that the petitioners, who were not named in the first information report has having given actual beating can be released on bail on appropriate conditions.
(2.) It is, therefore, ordered that the accused petitioners Bhata Ram, Sanwal Ram, Faqeer Chand, Balla Ram, Data Ram, Guljhari, Hanuman, Prahlad, Banwari, Beerbal and Jetha Ram be released on bail provided each of them furnishes a personal bond in the sum of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties in the sum of Rs. 5,000/- each to the satisfaction of the trial court with the stipulation to appear before that court as and when called upon during the pendency of trial against them in this case with the further condition that they shall not be enter the Johad land and they shall not carry any weapon with them.;