Pusaram vs State
2021 Latest Caselaw 4950 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1613/2021

Pusaram S/o Pannaram, Aged About 50 Years, R/o Mangrasar, Police Thana Sandwa Dist. Churu (Raj.). (Presently Lodged At Jail, Deedwana).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikram Singh Choudhary For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.278/2020 of

Police Station Ladnu, District Nagaur for the offences punishable

under Sections 302, 201 IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of committing murder of the

deceased Bhanwari Devi is absolutely false. It is argued that the

prosecution has failed to collect any direct evidence to justify the

involvement of the petitioner in commission of crime. It is further

submitted that as per the charge-sheet, the Police have found the

involvement of the petitioner in commission of crime only on the

(2 of 2) [CRLMB-1613/2021]

basis of circumstantial evidence, which is very weak evidence. It is

also submitted that there was no motive for the petitioner to

commit the murder of the deceased. It is further submitted that

charge-sheet has been filed and trial of the case will take time.

Learned Public Prosecutor has 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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Pusaram S/o

Pannaram shall be released on bail in connection with FIR

No.278/2020 of Police Station Ladnu, District Nagaur provided he

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

21-akash/-

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