Raju Ram vs State Of Rajasthan
2021 Latest Caselaw 4916 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2660/2021

1. Raju Ram S/o Late Shri Bhoma Ram, Aged About 24 Years, Daikada, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

2. Shyama Ram S/o Late Shri Bhikha Ram, Aged About 43 Years, Surpura Kalan, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2549/2021 Raju Ram S/o Koja Ram, Aged About 36 Years, R/o Bhilo Ka Bas, Surpura, Kallan, Tehsil Bhopalgarh, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. K.C. Pancharia Mr. Rakesh Kumar For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021 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.314/2020 of

Police Station Banar, District Jodhpur for the offences punishable

under Sections 447, 354-A, 354-B, 323/34, 342, 376-D, 511 IPC.

(2 of 2) [CRLMB-2660/2021]

They have preferred these bail applications under Section 439

Cr.P.C.

Learned counsel for the petitioners have submitted that

charge-sheet has been filed in the matter and trial of the case will

take time.

Learned Public Prosecutor has opposed the bail applications.

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, these bail applications filed under Section 439

Cr.P.C. are allowed and it is directed that petitioners Raju Ram S/o

Late Shri Bhoma Ram, Shyama Ram S/o Late Shri Bhikha Ram

and Raju Ram S/o Koja Ram shall be released on bail in

connection with FIR No.314/2020 of Police Station Banar, District

Jodhpur 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

92-93akash/-

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