Bhura Ram vs State
2021 Latest Caselaw 2809 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1485/2021

Bhura Ram S/o Sh. Veerama Ram, Aged About 27 Years, R/o Village Vasavara-Fali-Goriya, P.s. Bali, Dist. Pali (Raj.). (Presently Lodged In Sub Jail, Bali).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

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.173/2020 of

Police Station Bali District Pali for the offences punishable under

Sections 306 IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

complaint in respect of alleged incident has been filed after a

delay of more than seven months and no satisfactory explanation

for the said delay has been offered. It is further submitted that the

allegation against the petitioner of instigating the deceased to

commit suicide is false. It is further submitted that the petitioner

is in judicial custody and trial of the case will take time.

(2 of 2) [CRLMB-1485/2021]

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Bhura Ram S/o

Sh. Veerama Ram shall be released on bail in connection with FIR

No.173/2020 of Police Station Bali District Pali 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

Surabhii/73-

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