- (1.) Each of the accused-petitioner has moved separate application for grant of bail under Section 439 Cr.P.C. in respect of FIR No.241/2014 registered on 18.3.2014 at Police Station Behror (District Alwar) for the offences under Sections 147 and 302 IPC.
(2.) The allegation against the petitioners and co-accused is that they entered into a criminal conspiracy to cause death of deceased-Shri Ramesh Chandra and in pursuance of that conspiracy, co-accused Rakesh Gurjar and Madu Ram entered into his house and inflicted several injuries to the deceased as a result of which he died while taken to hospital. It is to be noted that after investigation charge-sheet has already been filed against the petitioners and the co-accsued for the offences under Sections 147, 452, 302 read with Section 120-B IPC.
(3.) The bail application filed by accused-petitioner-Shri Madu Ram has been dismissed by the trial Court vide order dated 16.10.2014, that of accused-petitioner-Shri Sandeep alias Sahvag vide order dated 9.9.2014 and that of accused-petitioner-Shri Malkhan Singh has been dismissed by the trial Court vide order dated 8.10.2014. It is also to be noted that benefit of bail under Section 439 Cr.P.C. has been granted to co-accused-Shri Subhash by the Co-ordinate Bench of this Court vide order dated 1.10.2014. As all these bail applications arise out of the same FIR and incident, with the consent of learned counsel for the parties, they were heard together and are being disposed of by this common order.;