Chotha Ram vs State
2021 Latest Caselaw 2656 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1385/2021

1. Chotha Ram S/o Hukma Ram, Aged About 30 Years, Khara, Tehsil Sanchore, District Jalore. (Lodged In Sub Jail Sanchore).

2. Rugnatha Ram S/o Veera Ram, Aged About 35 Years, Gundau, Tehsil Sanchore, District Jalore. (Lodged In Sub Jail Sanchore).

3. Vena Ram S/o Pana Ram, Aged About 40 Years, Kantol, Tehsil Sanchore, District Jalore. (Lodged In Sub Jail, Sanchore).

----Petitioners Versus State, Through P.p.

                                                                 ----Respondent


For Petitioner(s)         :     Mr. KL Vishnoi
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP



               HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

01/02/2021


      Heard.

The petitioner(s) has/have been arrested in FIR No.453/2013

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

punishable under Section(s) 420, 406, 467, 468, 471 and 120-B

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.

                                                                          (2 of 2)                   [CRLMB-1385/2021]


                                        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

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)

Chotha Ram S/o Hukma Ram, Rugnatha Ram S/o Veera Ram and

Vena Ram S/o Pana Ram shall be released on bail in connection

with FIR No.453/2013 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

53-pratibha/-

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