Dinesh Chandra Somani, J. - (1.) In all above criminal appeals, accused-appellants filed applications u/S. 482 of Cr.P.C. for recalling the order dated 29.04.2016 passed by this Court relating to furnish personal bond and sureties u/S 437A of Cr.P.C.. As the averments made in the applications and prayer made therein are almost same, all the four applications were heard together and are being decided by this common order. Order be kept on the file of Cr.A. No. 258/1992 and copies of the order be placed on the files of Cr.A. No. 200/1993, 516/1993 and 604/1996.
(2.) The order passed by this Court on 29.04.2016 in S.B. Criminal Appeal No. 258/1992 Kailash v. State of Rajasthan is as under: Counsel for the appellant seeked adjournment to argue the case. The case is adjourned and may be listed on 13.05.2016 as prayed for. The appellant is directed to furnish personal bond of Rs. 50,000/- (Fifty Thousand) and two sureties of Rs. 25,000/- (Twenty Five Thousand) each u/S 437A of Cr.PC. to the satisfaction of Dy. Registrar (Judl.), within two weeks.
(3.) Almost the same order was passed by the Court on dated 29.04.2016 in rest of the three appeals also.;