Munni Ram vs State Of Rajasthan
2021 Latest Caselaw 19003 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16458/2021

Munni Ram S/o Purkha Ram, Aged About 22 Years, R/o Gram Berasar, Tehsil Bidasar, District Churu. (Presently Lodged At Sub Jail, Ratangarh)

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

----Respondent

For Petitioner(s) : Mr. Vipin Makkad Mr. Gajendar Singh Shekhawat For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.269/2021

of Police Station Sujangarh, District Churu for the offence(s)

punishable under Section(s) 392, 394 & 34 of the IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the

charge-sheet has been filed and the offence(s) alleged to have

been committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

(2 of 2) [CRLMB-16458/2021]

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

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

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Munni Ram S/o Purkha Ram shall be released on bail in connection

with FIR No.269/2021 of Police Station Sujangarh, District Churu

provided he/she/they execute(s) a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/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.

(VIJAY BISHNOI),J

89-mohit/-

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