Deepa Ram vs State Of Rajasthan
2021 Latest Caselaw 18735 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16474/2021

1. Deepa Ram S/o Sh. Durga Ram, Aged About 37 Years, R/o Khudki Ki Dhaniya, Pithasar, Punasar, P.s. Matoda, Dist. Jodhpur (Raj.).

(At Present Lodged In Dist. Jail, Nagaur).

2. Sharwan Ram S/o Sh. Ghewar Ram, Aged About 40 Years, R/o Punasar, P.s. Matoda, Dist. Jodhpur (Raj.).

(At Present Lodged In Dist. Jail, Nagaur).

                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Varun Arora.
For Respondent(s)         :     Mr. Shrawan Bishnoi, P.P.



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                          Judgment / Order

09/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with F.I.R.

No.112/2021, Police Station Panchodi, District Nagaur, for the

offences punishable under Sections 458 and 380 of the Indian

Penal Code.

Learned counsel for the petitioners submits that the offences

alleged to have been committed by the petitioners are triable by

magistrate. Challan of the case has already been presented. The

accused-petitioners are 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-petitioners.

(2 of 2) [CRLMB-16474/2021]

Learned Public Prosecutor has 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

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

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Deepa Ram S/o Sh.

Durga Ram and (2) Sharwan Ram S/o Sh. Ghewar Ram shall be

released on bail in connection with F.I.R. No.112/2021, Police

Station Panchodi, District Nagaur provided each of them executes

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

Rs.50,000/- each to the satisfaction of learned trial court for their

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

75-prashant/-

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