SOBHAG MAL JAIN, J. - (1.) HEARD learned counsel for the parties.
(2.) THE challan has been filed. THE petitioners have moved now this second bail application. On the challan papers, it appears that the deceased Vishnu Dutt died of incised wound on his scull. THE petitioners, Banshi Lal, Jayanti Lal and Ajay Kumar have been attributed "'lathis" in their hands; it is only the petitioner, (Gordhan and Paras Ram, who are said to have sharpedged weapon. In these circumstances, I am of the opinion that it will be just and proper to enlarge the accused - petitioners, Banshilal, Jayanti Lal and Ajay Kumar on bail. It is directed that the accused petitioners. Banshilal S/o Shri Bheru Shanker, Jayanti Lal S/o Shri Bheru Shanker, and Ajay Kumar S/o Shri Moti Lal shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs. 5, 000/- (Rupees five thousand)with one surety in the like amount to the satisfaction of the learned Sessions Judge, Pali for their appearance in the trial Court on each and every date of hearing or whenever called upon to do so till the disposal of the trial. The bail application for the accused-petitioner, Gordhan is hereby dismissed. .;