Kanaram vs State Of Rajasthan
2021 Latest Caselaw 3257 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT Sirohi S.B. Criminal Miscellaneous Bail Application No. 1797/2021

1. Kanaram S/o Shri Tejaji, Aged About 22 Years, Village Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Dist. Jail, Sirohi).

2. Bhabuta Ram S/o Shri Jeetaram, Aged About 23 Years, Village Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Dist. Jail, Sirohi).

3. Mohan Lal S/o Shri Bharata Ram, Aged About 20 Years, Village Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Dist. Jail, Sirohi).

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Bharat Singh Rathore For Respondent(s) : Mr. Sharwan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.297/2020 of Police Station Pindwara, District Sirohi for

the offence(s) punishable under Section(s) 457 & 380 of

IPC. 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.

(2 of 2) [CRLMB-1797/2021]

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

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) 1. Kanaram S/o Shri Tejaji, 2. Bhabuta Ram

S/o Shri Jeetaram and 3. Mohan Lal S/o Shri Bharata

Ram shall be released on bail in connection with FIR No.297/2020 of Police Station Pindwara, District Sirohi

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

76-mohit/-

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