Gordhan Ram @ Gorkha Ram vs State Of Rajasthan
2021 Latest Caselaw 19025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14234/2021

Gordhan Ram @ Gorkha Ram S/o Shri Dhanna Ram, Aged About 27 Years, R/o Amla, Police Station Phalodi, District Jodhpur (Raj.) (At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Aakash Goyal For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.368/2019

of Police Station Udaimandir, District Jodhpur Metro for the

offence(s) punishable under Section(s) 379 of 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

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 the fact that the alleged

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

(2 of 2) [CRLMB-14234/2021]

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)

Gordhan Ram @ Gorkha Ram S/o Shri Dhanna Ram shall be

released on bail in connection with FIR No.368/2019 of Police

Station Udaimandir, District Jodhpur Metro 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

43-Arun/-

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