Subhash Chandra @ Raju Ram vs State Of Rajasthan
2021 Latest Caselaw 2956 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1594/2021

Subhash Chandra @ Raju Ram S/o Kishna Ram, Aged About 23 Years, R/o Siniyala, Police Station Jasrasar, Dist. Bikaner. (At Present Lodged In District Jail, Churu).

----Petitioner Versus State Of Rajasthan, Through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Surendra Bana For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.205/2020

of Police Station Sandwa, District Churu for the offence(s)

punishable under Section(s) 3/25 of Arms Act and under Sections

336, 504, 506, 34 of 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.

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

(2 of 2) [CRLMB-1594/2021]

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)

Subhash Chandra @ Raju Ram S/o Kishna Ram shall be released

on bail in connection with FIR No.205/2020 of Police Station

Sandwa, District Churu 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

87-akash/-

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