Ramesh Kumar @ Babulal vs State Of Rajasthan
2021 Latest Caselaw 5345 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2790/2021

1. Ramesh Kumar @ Babulal S/o Bhura Ram, Aged About 24 Years, Aashapura Mandir Near Lunawa, P.s. Bali District Pali, Rajasthan. (Presently Lodged At Sub Jail, Bali, District Pali).

2. Inder Kumar S/o Bhura Ram, Aged About 30 Years, Aashapura Mandir Near Lunawa, P.s. Bali District Pali, Rajasthan. (Presently Lodged At Sub Jail, Bali, District Pali).

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

----Respondent

For Petitioner(s) : Mr. Narendra Singh A Rajpurohit For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused the

material available on record.

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

No.0024/2021 of Police Station Bali, District Pali for the offence(s)

punishable under Section(s) 341, 323, 325, 354B/34 of 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 the

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

is/are triable by Magistrate.

                                                                            (2 of 2)                      [CRLMB-2790/2021]


                                        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 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) (1)

Ramesh Kumar @ Babulal S/o Bhura Ram and (2) Inder Kumar

S/o Bhura Ram shall be released on bail in connection with FIR

No.0024/2021 of Police Station Bali, 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

85-mohit/-

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