Karna Ram vs State Of Rajasthan
2021 Latest Caselaw 19029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11259/2021

Karna Ram S/o Tulcharam, Aged About 23 Years, R/o Kharader Ogala Thana Sedwa, Dist. Barmer (Rajasthan) (Presently Lodged In Central Jail Barmer)

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

----Respondent

For Petitioner(s) : Mr. IR Choudhary Ms. Aasu Devi Mr. Abdul Kadir For Respondent(s) : Mr. Mahipal Bishnoi

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.115/2020

of Police Station Sedwa, District Barmer for the offence(s)

punishable under Section(s) 302 of IPC. He/she/they has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation levelled against the petitioner of mixing some poison in

the liquor consummed by the deceased is absolutely false. He has

further submitted that the police have failed to collect any

evidence of this effect that the petitioner had mixed the poison in

the liquor consummed by the deceased except his confessional

statements recorded after his arrest. Learned counsel for the

(2 of 2) [CRLMB-11259/2021]

petitioner has further submitted that as a matter of fact the

petitioner along with two other persons namely Ganga Ram and

Amraram was with the deceased soon before his death. It is

submitted that when the deceased felt uncomfortable, the

petitioner took him to the hospital. Learned counsel for the

petitioner has submitted that the petitioner is in custody since

long and the trial of the case will take time.

Learned Public Prosecutor has opposed the bail

application(s).

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 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) -

Karna Ram S/o Tulcharam shall be released on bail in connection

with FIR No.115/2020 of Police Station Sedwa, District Barmer

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

26-mohit/-

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