Rajuram vs State
2021 Latest Caselaw 2687 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Third Bail Application No. 14081/2020

Rajuram S/o Shankar Lal, Aged About 27 Years, By Caste Nayak, R/o Village Mored, Tehsil Makrana, District Nagaur (Raj.). (At Present Lodged In Sub Jail Parbatsar).

----Petitioner Versus The State of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Manish Bhunwal For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.162/2019 of

Police Station Makrana, District Nagaur for the offences punishable

under Sections 395 and 120-B IPC. He has preferred this third bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of earlier bail applications of the petitioner, statements of

some of the prosecution witnesses have been recorded before the

trial court and from those statements, it is clear that there is no

direct role of the petitioner in commission of crime.

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

(2 of 2) [CRLMB-14081/2020]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this third bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Rajuram S/o

Shankar Lal shall be released on bail in connection with FIR

No.162/2019 of Police Station Makrana, District Nagaur provided

he executes 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 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

Abhishek Kumar S.No.15

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