Manak Ram vs State
2021 Latest Caselaw 4928 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2625/2021

1. Manak Ram S/o Mohanlal, Aged About 50 Years, By Caste Bavri, R/o Mohrai, P.s. Jaitaran, District Pali. (At Present In Judicial Custody In Sub Jail Jaitaran).

2. Toofan Bavri S/o Gokalram, Aged About 21 Years, By Caste Bavri, R/o Mohrai, P.s. Jaitaran, District Pali. (At Present In Judicial Custody In Sub Jail Jaitaran).

----Petitioners Versus State of Rajasthan through P.p.

                                                                    ----Respondent


For Petitioner(s)          :    Mr. Anil Vyas
For Respondent(s)          :    Mr. Vikram Sharma



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

22/02/2021

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

No.0073/2021 of Police Station Jaitaran, District Pali for the

offence(s) punishable under Section(s) 332 and 353 IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-2625/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact 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)

Manak Ram S/o Mohanlal and Toofan Bavri S/o Gokalram shall be

released on bail in connection with FIR No.0073/2021 of Police

Station Jaitaran, District Pali 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

67-Arun/-

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