Sama Ram vs State Of Rajasthan
2021 Latest Caselaw 8727 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4507/2021

1. Sama Ram S/o Narayan Ram, Aged About 27 Years, By Caste Meghwal, R/o Bamnu, Police Station Phalodi, District Jodhpur. (At Present Lodged In Sub Jail, Phalodi).

2. Om Prakash @ Oma Ram S/o Padma Ram, Aged About 25 Years, By Caste Meghwal, R/o Bamnu, Police Station Phalodi, District Jodhpur. (At Present Lodged In Sub Jail, Phalodi).

----Petitioners Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Bhawani Singh For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in relation

to FIR No.341/2020, Police Station Phalodi, District Jodhpur for

offences under Sections 147, 148, 323, 341, 326, 308, 427 & 149

of the IPC.

Heard learned counsel for the petitioners and learned Public

Prosecutor and perused the material available on record.

The applications for bail filed on behalf of the co-accused

Luna Ram, Pappu Ram and Mukesh have been accepted by this

Court vide order dated 10.11.2020. The case of the present

petitioner is in no manner distinguishable from that of the

co-accused persons who have since beeen enlarged on bail.

(2 of 2) [CRLMB-4507/2021]

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioners.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioners (1) Sama Ram S/o Shri Narayan Ram &

(2) Om Prakash @ Oma Ram S/o Shri Padma Ram arrested in

connection with the F.I.R. No.341/2020 registered at Police Station

Phalodi, District Jodhpur shall be released on bail provided each of

them furnishes a personal bond of Rs.50,000/- and two surety

bonds of Rs.25,000/- each to the satisfaction of the learned trial

court with the stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 147-Sudhir Asopa/-

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