- (1.) HEARD learned counsel for the parties.
(2.) I have gone through the case diary. All the injuries sustained by the persons are simple in nature. The incident had taken place because of some dispute regarding agricultural land. The accused persons belong to different caste in as much as Mohan Lal is Brahman. Therefore, the question of applicability of Section 3, S. C. and S. T. Act, in the circumstances of this case will have to be seen ultimately. In this view of the matter, I am inclined to accept this bail-application. It is, therefore, ordered that the accused petitioners, namely 1. Mangalram son of Bhura; 2. Ramkaran son of Radha Kishan, 3 Ramdhan son of Moti; 4. Ramkishan son of Sugnarayan; 5. Amarya @ Amar Singh son of Rewad; 6. Bhurya son of Bhaburam; 7. Harya son of Rewpal; 8. Kajod son of Thadya; 9. Dhannaram son of Jotaram; and 10. Mohanlal son of Shivdayal, shall be released on bail, provided each one of them furnishes a personal bond in the sum of Rs, 5,000/- (Rs. Five thousand only) together with one surety in the like amount to the satisfaction of the learned trial-court, for their appearance on all subsequent dates of hearing and as and when called upon to do so. .;