Narpat Ram vs State Of Rajasthan
2021 Latest Caselaw 18320 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16214/2021

Narpat Ram S/o Shri Gumanaram, Aged About 20 Years, R/o Aasarlai, Police Station Dechu, Dist. Jodhpur.

(Presently Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Sharwan Singh Rathore. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/12/2021

The petitioner has been arrested in connection with F.I.R.

No.50/2021, Police Station Dechu, District Jodhpur for the

offences punishable under Sections 457, 380 IPC.

Counsel for the petitioner submits that the offences alleged

to have been committed by the petitioner are triable by magistrate

and the accused-petitioner is in judicial custody and the trial of

the case will take sufficient long time to be concluded. Therefore,

the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-16214/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Narpat Ram S/o Shri

Gumanaram, shall be released on bail in connection with F.I.R.

No.50/2021, Police Station Dechu, District Jodhpur provided he

executes a personal bond in a sum of Rs.1,00,000/- with two

sound and solvent sureties of Rs.50,000/- each to the satisfaction

of learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(MANOJ KUMAR GARG),J

172-prashant/-

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