Pana Ram vs State Of Rajasthan
2021 Latest Caselaw 19333 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17024/2021

Pana Ram S/o Durga Ram, Aged About 31 Years, R/o Dhanne Ki Dhani, P.s. Shindhari, Dist. Barmer.

(Presently In Judical Custody At Sub Jail, Balotra).

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

----Respondent

For Petitioner(s) : Mr. Siddharth Karwasra. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.180/21, P.S. Sindhari, for the offence punishable under Section

3/7 of Essential Commodities Act.

Learned counsel for the petitioner submits the petitioner is in

judicial custody and the trial of the case will take sufficient long

time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

(2 of 2) [CRLMB-17024/2021]

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

allowed and it is ordered that the accused-petitioner Pana Ram

S/o Durga Ram shall be enlarged on bail in F.I.R. No.180/21, P.S.

Sindhari provided he furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the learned trial Judge for his appearance before

the court concerned on all the dates of hearing as and when called

upon to do so.

(MANOJ KUMAR GARG),J

160-prashant/-

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