- (1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State assisted by the counsel for the complainant. Perused the Challan papers.
(2.) While rejecting the earlier bail application, the petitioners were granted liberty to file fresh bail application after Challan is filed. Now the Challan has been filed. I have gone through the Challan papers, more particularly the injury report of Mukhtiya Singh. Having regard to all the facts and circumstances of the case and having considered the oral arguments advanced by both the parties, I think it just and proper to enlarge the petitioners on bail.
(3.) Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Bishan Singh S/o Inder Singh, (2) Manjeet Singh S/o Bishan Singh, and (3) Hardeep Singh S/o Bishan Singh be released on bail in FIR No. 163/2006, Police Station, Suratgarh, provided each of them executes a personal bond for a sum of Rs.20,000/- with two sound and solvent sureties in the sum of Rs.10,000/- each to the satisfaction of the learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.;