Munna Ram vs State Of Rajasthan
2021 Latest Caselaw 19217 Raj

(1 of 2) [CRLMB-16678/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16678/2021

Munna Ram S/o Moda Ram, Aged About 21 Years, Chowkidaro Ka Mohalla, Balada, Anandpur Kalu Police Station, Dist. Pali. (Lodged In Sub Jail, Didwana).

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

----Respondent

For Petitioner(s) : Mr. Dilip Singh Udawat For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

The petitioner has been arrested in connection with FIR

No.162/2021 of Police Station Didwana, District Nagaur for the

offence punishable under Section 379 IPC. He has preferred this

second bail application under Section 439 Cr.P.C. The first bail

application was dismissed on 26.11.2021 by this Court as

withdrawn with liberty to file afresh after filing of the charge-

sheet.

Counsel for the petitioner submits that now challan of the

case has already been presented and no investigation is pending.

The offence is triable by the Magistrate. 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 has opposed the second bail

application.

(2 of 2) [CRLMB-16678/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the second bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Munna Ram S/o

Moda Ram, shall be released on bail in connection with FIR

No.162/2021 of Police Station Didwana, District Nagaur 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

165-MS/-

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