Milap Chandra, J. - (1.) IT is contended by learned Counsel for the accused -petitioner that the case of the accused -petitioner Rana Ram is similar to the case of the co -accused Gopa Ram, Gajendra Singh, Mohan Singh and Manoj Chaudhari who have been granted bail. He further submits that by order dated 18.01.93 the co -accused Jitendra has also been granted bail. He further submits that no overt act has been assigned in the FIR against the accused -petitioner Rana Ram. He lastly submits that the fact that four cases are pending against the accused -petitioner cannot be a ground for rejection of bail He relied upon Jai Chand v. State, 1991 (3) Crimes 63 (Raj).
(2.) IN reply, it is contended by learned Counsel for the complainant and the learned P.P that if the accused -petitioner Rana Ram is released on bail the witnesses would not be able to give correct statements before the trial Court as he is a person of bad character and already four cases are pending against him. Under the facts and circumstances of the case, the bail application of the accused -petitioner Rana Ram deserves to be allowed and accused be released on bail.
(3.) IF the accused -petitioner Rana Ram furnishes a personal bond in the sum of Rs. 50,000/ - and two surety -bonds in the sum of Rs. 25,000/ - each to the satisfaction of the Sessions Judge, Jodhpur he may be released on bail.;