Ramdev vs State
2021 Latest Caselaw 3456 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14398/2020

1. Ramdev S/o Pitha Ram, Aged About 54 Years, R/o Idawalakha, Tehsil Makrana District Nagaur. (At Present Lodged In Sub Jail, Makrana).

2. Gopal S/o Ramdev, Aged About 23 Years, R/o Idawalakha, Tehsil Makrana District Nagaur. (At Present Lodged In Sub Jail, Makrana).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ravindra Acharya

For Respondent(s) : Mr. A.R. Choudhary, P.P.

For Complainant(s)                  Mr. Vineet Jain



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                              Judgment / Order

08/02/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.143/2019 of

Police Station Gachhpura, District Nagaur for the offences

punishable under Sections 341, 323, 302/34 IPC. They have

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

petitioners have falsely been implicated in this case mainly on the

basis of the statements of the prosecution witness Geeta wife of

Ramdev. It is also submitted that the said prosecution witness has

(2 of 2) [CRLMB-14398/2020]

been examined before the trial Court as PW5, however, she has

not supported the prosecution story and turned hostile.

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed the bail application.

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- Ramdev S/o

Pitha Ram and Gopal S/o Ramdev shall be released on bail in

connection with FIR No.143/2019 of Police Station Gachhpura,

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

20-akash/-

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