Vishnaram vs State Of Rajasthan
2021 Latest Caselaw 2943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1617/2021

Vishnaram S/o Bhagram, Aged About 32 Years, R/o Shivpura Siyanda, P.s. Shergarh, Dist. Jodhpur (Raj.). (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jagdish Singh For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and perused the

material available on record.

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

No.295/2020 of Police Station Shergarh, District Jodhpur for

the offence(s) punishable under Section(s) 341, 323, 325,

326, 354, 307/34 IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the injuries caused to the injured are not dangerous to life.

Learned Public Prosecutor has opposed the bail

application(s).

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-1617/2021]

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

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

petitioner(s) - Vishnaram S/o Bhagram shall be released on

bail in connection with FIR No.295/2020 of Police Station

Shergarh, District Jodhpur 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

100-msrathore/-

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