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CASE NO.: Appeal (crl.)  320-323 of 2008

PETITIONER: Mohan Lal & Ors.

RESPONDENT: State of Rajasthan  

DATE OF JUDGMENT: 15/02/2008

BENCH: CJI K.G. BALAKRISHNAN,C.K. THAKKER & R.V. RAVEENDRAN  

JUDGMENT: JUDGMENT O R D E R (Arising out of SLP (Criminal) No.8092-8095 of 2007)

       Leave granted.                  Heard learned counsel for the parties.         The petitioners are accused in a criminal case and were charged for offences  punishable under Sections 147, 148, 149, 332, 353, 336, 436 and 124 IPC and  offence under Sections 3 and 4 of the Prevention of Damage to the Public Property  Act, 1984.  They are in custody since June, 2007.         Having regard to the facts and circumstances of the case, the petitioners are  directed to be released on bail on their furnishing bail bonds for the amount of  Rs.25,000/- each with two sureties each for the like amount to the satisfaction of the  Additional Sessions Judge, Shahpura District, Jaipur.         The appeals are disposed of.