- (1.) Heard learned counsel for the petitioners and the Public Prosecutor for the State assisted by counsel for the complainant. Perused the order impugned as well as investigation diary. According to prosecution case, a gunshot was fired by the accused which hit the gate of Bolero jeep. However, no injury has been caused to the complainant or anyone else.
(2.) Looking to the facts and circumstances of the case and having considered the oral arguments advanced by the counsel for the parties, I think it just and proper to enlarge the accused petitioners on bail.
(3.) Accordingly, this bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioners Jai Prakash S/o Megha Ram and Raju Ram S/o Hari Ram be released on bail in FIR No. 22/2006 P.S. Role, district Nagaur, 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 learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.;