Deva Ram vs State
2021 Latest Caselaw 3080 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1631/2021

1. Deva Ram S/o Kailash, Aged About 27 Years, R/o Chhoti Khatu, P.S. Khunkhuna, Dist. Nagaur. (At Present Lodged In District Jail, Nagaur).

2. Anil S/o Mast Ram, Aged About 27 Years, R/o Baba Ramdev Nagar, Pal Road, Jodhpur, Police Station Boranada, Dist. Jodhpur. (At Present Lodged In District Jail, Nagaur).

3. Kuldeep S/o Kishan Lal, Aged About 24 Years, R/o Jhawar, Dist. Jodhpur. (At Present Lodged In District Jail, Nagaur).

----Petitioners Versus State of Rajasthan through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Mohd. Ali Rao For Respondent(s) : Mr. Sharawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.172/2020

of Police Station Khunkhuna, District Nagaur for the offence(s)

punishable under Section(s) 392, 120-B/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.

                                                                          (2 of 2)                   [CRLMB-1631/2021]


                                         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

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)-

Deva Ram S/o Kailash, Anil S/o Mast Ram and Kuldeep S/o Kishan

Lal shall be released on bail in connection with FIR No.172/2020 of

Police Station Khunkhuna, District Nagaur 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

45-Arun/-

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