Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
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.