Raju Ram vs State
2021 Latest Caselaw 19475 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16543/2021

1. Raju Ram S/o Sanga Ram, Aged About 22 Years, R/o Rawat Nagar, Raiko Ki Dhani Peelwa, P.s. Lohawat, District Jodhpur (Raj.). (Lodged In Central Jail, Jodhpur)

2. Manohar Lal S/o Sumera Ram, Aged About 19 Years, R/o Ratanpura Gada, P.s. Shergarh, District Jodhpur. (Lodged In Central Jail, Jodhpur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. JVS Deora 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.283/2021

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

punishable under Section(s) 457 & 380 of 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 the

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).

(2 of 2) [CRLMB-16543/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

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) 1. Raju

Ram S/o Sanga Ram and 2. Manohar Lal S/o Sumera Ram shall be

released on bail in connection with FIR No.283/2021 of Police

Station Shergarh, District Jodhpur 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

75-mohit/-

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