Shrawan Ram vs State
2021 Latest Caselaw 3296 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 251/2021

Shrawan Ram S/o Bhanwara Ram, Aged About 20 Years, R/o

Ajva, P.s. Deedwana, Dist. Nagaur. (At Present Lodged In Sub

Jail, Deedwana).

----Petitioner Versus

State, Through Pp

----Respondent

Connected With

S.B. Criminal Miscellaneous II Bail Application No. 102/2021

Bal Govind @ Prahalad S/o Shri Lichaman Ram, Aged About 35

Years, By Caste Meghal, R/o Village Aajwa, P.s. Deedwana, Distt.

Nagaur. (Presently Lodged In Sub Jail, Deedwana, Distt.

Nagaur).

----Petitioner Versus

State Of Rajasthan, Through P.p.

                                                                  ----Respondent



For Petitioner(s)        :     Mr. R.S. Choudhary, Mr. M.S. Sisodiya

For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP





                                     (2 of 3)                  [CRLMB-251/2021]

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.58/2019 of Police Station Deedwana, District Nagaur

for the offence(s) punishable under Section(s) 341, 323,

365, 302 read with Section 149 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 after rejection of earlier bail applications of the

petitioners, statements of some of the prosecution

witnesses including complainant Shivraj (PW-3), injured

Aasi Devi (PW-2) and Navratan (PW-4), who are so called

eye witnesses of the incident, have been recorded before

the trial court, wherein, all of them have clearly stated

that the petitioners have not assaulted deceased -

Sitaram. It is also submitted that similarly situated co-

accused Harish has already been enlarged on bail by this

Court.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

(3 of 3) [CRLMB-251/2021]

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Shrawan Ram S/o Bhanwara Ram and Bal

Govind @ Prahalad S/o Shri Lichaman Ram shall be

released on bail in connection with FIR No.58/2019 of

Police Station Deedwana, District Nagaur provided

he/she/they execute(s) a personal bond in the 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

ms rathore

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