Rajendra Saxena, J. - (1.) HEARD and perused the available relevant record, case diary and injury report of Smt. Jethi. The Doctor in his report dt. 12.4.92 has opined that there was no bony injury on her skull and as such all the injuries received by her were simple in nature.
(2.) KEEPING in view all the relevant facts and circumstances of this case, I feel inclined to enlarge the accused petitioner(s) on bail. I, therefore, accept this bail application and order that petitioner(s) Mala, Sukhram and Varinga, shall be released on bail provided each one of them executes his personal bond for a sum of Rs. 10,000/ - (Rs. ten thousand) and furnishes two sound and substantial sureties in the amount of Rs. 5,000/ - each amount to the satisfaction of the learned Addl. Sessions Judge, Barmer with the stipulation to appear before that court on each and every date of hearing and whenever ordered to do so till the completion of the trial.;