F.C. Bansal, J. - (1.) Heard learned counsel for the petitioners, learned Public Prosecutor and have also perused the case diary. It is contended by learned counsel for the petitioners that all his injuries of injured Haluka were caused by fire arm which was allegedly caused by Bhawani and Navratan, who have not moved this application. Therefore this bail application of the petitioner be allowed.
(2.) Taking into consideration the entire facts and circumstances of the case, I am inclined to grant bail to the petitioner/s under Section 439 of the Code of Criminal Procedure.
(3.) It is, therefore, ordered that the petitioners (1) Prayag (2) Dalel (3) Gajraj be released on bail provided each of them furnishes a personal bond in the sum of Rs. 10,0001- (Rs. Ten thousand only) with two sound sureties of Rs. 5000/- (Rs. Five thousand only) each to the satisfaction of the trial Court with the stipulation to appear in the Court as and when called upon to do so during pendency of the trial against them in the case arising out of Case F.I R. No. 186/2003 PS. Kanchanpur, Dholpur. Bail Allowed.;