Mohan Ram Mund vs State Of Rajasthan
2021 Latest Caselaw 8818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3570/2021

Mohan Ram Mund S/o Shri Sona Ram, Aged About 22 Years, Mundo Ki Dhani, Padasala, Police Station Matoda, District Jodhpur. (At Present Lodged In Sub Jail Phalodi).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4096/2021 Imrit Lal @ Amrit Lal @ Imarati Lal S/o Harchand Ram, Aged About 25 Years, R/o Durga Baba Ka Bera, Village Zud, Karwad Police Station, Dist. Jodhpur. (Lodged In Sub Jail, Phalodi).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Ramniwas Haniya For Respondent(s) : Mr. Mahipal Bishnoi, PP with Ms. Kamla Goswami

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

These two bail applications under Section 439 CrPC have

been preferred by the petitioners who are in custody in connection

with the F.I.R. No.52/2020 registered at the Police Station

Bhojasar, District Jodhpur for the offences under Sections 147,

148, 149, 341, 323, 397, 427, 307 & 325 of the IPC and under

Section 3/25 of the Arms Act.

(2 of 2) [CRLMB-3570/2021]

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the material available on record.

The petitioners herein were not named in the FIR. The

co-accused Raja Ram @ Raju Manju, Bhoma Ram, Hanuman @

Laden, Sampat @ Sampat Raj and Anil, who were named in the

FIR as well as in the statement of the injured Urjaram, have been

enlarged on bail by this Court.

In this background and having regard to the entirety of the

facts and circumstances of the case, I am inclined to grant

indulgence of bail to the petitioners. Accordingly, the bail

applications under Section 439 CrPc are allowed and it is directed

that the accused-petitioners (1) Mohan Ram Mund S/o Shri Sona

Ram & (2) Imrit Lal @ Amrit Lal @ Imarti Lal S/o Shri Harchand

Ram arrested in connection with F.I.R. No.52/2020 registered at

the Police Station Bhojasar, 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

10-Sudhir Asopa/-

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