Kehra Ram vs State Of Rajasthan
2021 Latest Caselaw 2646 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1420/2021

Kehra Ram S/o Kalu Ram, Aged About 55 Years, R/o Dhaneriya, P.S. Chitalwana, District Jalore.

(At Present Lodged In Sub Jail Abu Road, District Sirohi).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vikash Vishnoi For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.22/2021

of Police Station Abu Road City, District Sirohi for the offence(s)

punishable under Section(s) 411 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

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-1420/2021]

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)

Kehra Ram S/o Kalu Ram shall be released on bail in connection

with FIR No.22/2021 of Police Station Abu Road City, District

Sirohi 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

77-akash/-

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