Jaga Ram @ Jagdish vs State Of Rajasthan
2021 Latest Caselaw 19415 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16481/2021

Jaga Ram @ Jagdish S/o Shri Kumbha Ram, Aged About 30 Years, R/o Koriya Ka Bera, Bawari, Behind Bus Stand , Police Station Khedapa, District Jodhpur (Raj.) (At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Pukhraj Gehlot For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.208/2019 of Police Station Udaimandir, District

Jodhpur for the offence(s) punishable under Section(s)

379 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 offence alleged to have been committed by the

petitioner is 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, keeping in view the fact that

(2 of 2) [CRLMB-16481/2021]

the offence alleged to have been committed by the

petitioner is triable by Magistrate, 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) - Jaga Ram @ Jagdish S/o Shri Kumbha

Ram shall be released on bail in connection with FIR

No.208/2019 of Police Station Udaimandir, District

Jodhpur 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

72-msrathore/-

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