Uma Ram vs State Of Rajasthan
2021 Latest Caselaw 4945 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. 2nd Bail Application No. 2462/2021

Uma Ram S/o Sh. Ghawanr Ram, Aged About 32 Years, B/c Jat, R/o Khudkhudiyon Ki Dhani, Sawant Kua Kalla, Kherapa Police Station, Distt. Jodhpur, Rajasthan. (Presently Lodged At Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Kan Singh Oad For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.11/2020

of Police Station Boranada, District Jodhpur Metro for the

offence(s) punishable under Section(s) 420 and 407 IPC.

He/She/They has/have preferred this/these second bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that the

after rejection of first bail application of the petitioner, charge-

sheet has been filed. It is submitted that the 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-2462/2021]

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 second bail application(s) filed under

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

petitioner(s)- Uma Ram S/o Sh. Ghawanr Ram shall be released

on bail in connection with FIR No.11/2020 of Police Station

Boranada, District Jodhpur Metro 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

35-Arun/-

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