Rajasthan High Court - Jodhpur
Jai Ram vs State on 25 February, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2104/2021
Jai Ram S/o Kripa Ram Gehlot, Aged About 45 Years, R/o Barla
Bera, Pal Police Station Boranada, Jodhpur. (At Present Lodged In
Central Jail, Jodhpur).
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. K.C. Panchariya
For Respondent(s) : Mr. Shrawan Bishnoi, PP
Mr. Neelkamal Bohra, Mr. Gokulesh
Bohra
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
25/02/2021
Heard learned counsel for the parties and perused
the material available on record.
The petitioner(s) has/have been arrested in FIR
No.09/2021 of Police Station Boranada, District Jodhpur
for the offence(s) punishable under Section(s) 341, 323,
307 IPC. He/she/they has/have preferred this/these bail
application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that
allegation of attempting to commit murder of injured -
(2 of 3) [CRLMB-2104/2021]
Ganpat Ram, levelled against the petitioner, is absolutely
false. It is also submitted that as a matter of fact,
petitioner and the complainant party are neighbours and
some dispute was going on between both the parties on
account of elopement of one of the girl from the
petitioner party. It is submitted that in that matter, some
altercation took place between family members of both
the parties and in that altercation, both the parties
caused injuries to each other and in that altercation,
injured - Ganpat Ram fell down and received injuries on
his head. It is also submited that allegation levelled by
the so-called eye witnesses of inflicting injury on the
head of injured - Ganpat Ram by the petitioner through a
stick is not corroborating with the injury report of injured
- Ganpat Ram. It is also submitted that the petitioner has
no criminal antecedents; he is in custody since long and
trial of the case is likely to take time.
Learned Public Prosecutor as well as learned counsel
for the complainant have opposed the bail application(s).
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 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) - Jai Ram S/o Kripa Ram Gehlot shall be
released on bail in connection with FIR No.09/2021 of
Police Station Boranada, District Jodhpur provided
(3 of 3) [CRLMB-2104/2021]
he/she/they execute(s) a personal bond in the 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
25-ms rathore
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