Pappu Ram vs State
2021 Latest Caselaw 2981 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1526/2021

1. Pappu Ram S/o Balu Ram, Aged About 37 Years, R/o Sathren, Police Station Shreebalaji, At Present Dujasar, P.s. Pachaudi, Dist. Nagaur. (At Present Lodged In District Jail, Nagaur)

2. Subhash S/o Sh. Balu Ram, Aged About 26 Years, R/o Sathren, Police Station Shreebalaji, At Present Dujasar, P.s. Pachaudi, Dist. Nagaur. (At Present Lodged In District Jail, Nagaur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Devendra Mahalana For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Varun Arora

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.47/2020 of

Police Station Pachaudi District Nagaur for the offences punishable

under Sections 341, 323, 325, 308 IPC. They have preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

charge-sheet has been filed.

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed the bail application.

(2 of 2) [CRLMB-1526/2021]

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Pappu Ram S/o

Balu Ram and Subhash S/o Sh. Balu Ram shall be released on bail

in connection with FIR No.47/2020 of Police Station Pachaudi

District Nagaur provided each of them 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/30-

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