Rajasthan High Court - Jodhpur
Prabhu Ram & Ors vs State on 5 August, 2016
{ 1 }
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. CR. MISC. INTERIM BAIL APPLICATION NO. 7228/2016 (Prabhu Ram & ors. Vs. State of Rajasthan) Date of Order :: 05.08.2016 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr. R.S. Gill, for the petitioner.
Mr. A.S. Rathore, Public Prosecutor, for the State.
The prayer in the present application is for release of the petitioners on interim bail on the ground that mother of the petitioners has died on 29.07.2016.
It is not disputed that the mother of the petitioner Nos. 1 and 2 has died. They were allowed to attend the funeral in police custody by the trial court. However, since the entire family is in judicial custody since last 8 years, the petitioner Nos. 1 and 2 being sons are required to be present for performing other religious ceremonies etc. In view of the above, this Court deems it just and proper to release the petitioner Nos. 1 and 2 on interim bail.
However, the prayer of the petitioner Nos. 3 and 4 for grant of interim bail is rejected. The interim bail application qua petitioner Nos. 3 and 4 is dismissed.
Accordingly, the interim bail application under Sec. 439 Cr.P.C. is partly allowed qua petitioner Nos. 1 and 2 and it is ordered that accused-petitioner Nos. (1) Prabhu Ram s/o Mota Ram and (2) Shrawan Ram s/o Mota Ram shall be enlarged on interim bail for a { 2 } period of seven days w.e.f. 06.08.2016 to 12.08.2016 in FIR No. 341/2008, P.S. Dungargarh, district Bikaner provided each of them furnishes a personal bond in the sum of Rs.2,00,000/- along with two sureties of Rs. 1,00,000/- each (out of which one surety will be of the Sarpanch concerned as offered by the learned counsel for the petitioner and another surety will be of close relative) to the satisfaction of the concerned Jail Superintendent. He will surrender back before the concerned Jail Superintendent on 13.08.2016.
(NIRMALJIT KAUR), J.
Anil/71