Durga Ram vs State Of Rajasthan
2021 Latest Caselaw 2671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1356/2021

Durga Ram S/o Shri Banna Ram, Aged About 48 Years, Village Peelwa, Tehsil Parbatsar, District Nagaur. (Presently At Parbatsar Jail).

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

----Respondent

For Petitioner(s) : Mr. Banshi Lal Bhati For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.173/2020 of Police Station Peelva, Distt. Nagaur for

the offence(s) punishable under Section(s) 457, 376/511

IPC. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application.

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.

(2 of 2) [CRLMB-1356/2021]

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Durga Ram S/o Shri Banna Ram shall be

released on bail in connection with FIR No.173/2020 of

Police Station Peelva, Distt. Nagaur 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

35-msrathore/-

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