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Raju Ram vs State Of Rajasthan
2021 Latest Caselaw 19440 Raj

Citation : 2021 Latest Caselaw 19440 Raj
Judgement Date : 20 December, 2021

Rajasthan High Court - Jodhpur
Raju Ram vs State Of Rajasthan on 20 December, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17251/2021

Raju Ram S/o Lala Ram, Aged About 32 Years, R/o Village Kabuli Dhani Gundau, Police Station Karda, District Jalore (Raj.) (At Present Lodged In Sub Jail, Sanchore)

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

----Respondent

For Petitioner(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.554/2021

of Police Station Sanchore District Jalore for the offence(s)

punishable under Section(s) 341, 323, 457, 382 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

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-17251/2021]

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) Raju

Ram S/o Lala Ram shall be released on bail in connection with FIR

No.554/2021 of Police Station Sanchore District Jalore 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

SURABHII/517-

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