Ramu Ram vs State
2021 Latest Caselaw 3090 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1662/2021

Ramu Ram S/o Shri Lala Ram, Aged About 33 Years, Village Devigarh, Tehsil Shergarh, District Jodhpur. (Confined In Central Jail Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1509/2021 Ravindra Kumar S/o Moola Ram, Aged About 32 Years, B/c Lakhara, R/o Bhalurajva, Tehsil Sekhala, District Jodhpur. At Present Information Assistant, I.t. Centre, Shergarh, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.L. Baloch Mr. Ramesh Dewasi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.22/2021 of Police Station Jodhpur ACB Special Unit,

District Jodhpur for the offence(s) punishable under

Section(s) 7, 13(1)(D), 13(2) of Prevention of Corruption

(2 of 2) [CRLMB-1662/2021]

Act. He/She/They has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted

that the offences alleged to have been committed by the

petitioners 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

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) Ramu Ram S/o Shri Lala Ram and Ravindra

Kumar S/o Moola Ram shall be released on bail in

connection with FIR No.22/2021 of Police Station Jodhpur

ACB Special Unit, District Jodhpur 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

68-69 mohit/-

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