Rajuram @ Raju Punia vs State Of Rajasthan
2021 Latest Caselaw 19454 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17043/2021

Rajuram @ Raju Punia S/o Sh. Surjaram, Aged About 26 Years, Near Navoday Vidhyalaya, Tilwasani, P.s. Bilara, Dist. Jodhpur (Raj.). (At Present Lodged In Sub Jail, Pichiyak).

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

----Respondent

For Petitioner(s) : Mr. Muktesh Maheshwari For Respondent(s) : Mr. Laxman Solanki, 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.363/2021

of Police Station Bilara, District Jodhpur for the offence(s)

punishable under Section(s) 143, 307, 435, 427 of IPC and under

Section 3 & 35 of Arms Act. 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 the

charge-sheet has been filed and co-accused Maipal has already

been enlarged on bail, therefore, the petitioner is also entitled to

be granted bail.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-17043/2021]

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 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) -

Rajuram @ Raju Punia S/o Sh. Surjaram shall be released on bail

in connection with FIR No.363/2021 of Police Station Bilara,

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

139-mohit/-

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