Ram Kishan vs State
2021 Latest Caselaw 4940 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2594/2021

Ram Kishan S/o Shri Bhanwar Lal, Aged About 25 Years, R/o Village Malasar, District Bikaner. (At Present Lodged In Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.204/2020

of Police Station Jamsar, District Bikaner for the offence(s)

punishable under Section(s) 3/25 of Arms Act. 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).

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

(2 of 2) [CRLMB-2594/2021]

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)- Ram

Kishan S/o Shri Bhanwar Lal shall be released on bail in

connection with FIR No.204/2020 of Police Station Jamsar, District

Bikaner 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

46-Arun/-

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