Rajuram vs State Of Rajasthan
2021 Latest Caselaw 5654 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous IV Bail Application No. 2798/2021

Rajuram S/o Manglaram Ji, Aged About 23 Years, By Caste Jat,

R/o Hardhani, Police Thana Kherapa, District Jodhpur. (At

Present Lodged In Central Jail Jodhpur).

----Petitioner Versus

State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi

For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

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.110/2019 of Police Station Kherapa, District Jodhpur

for the offence(s) punishable under Section(s) 341, 323,

325, 307/34 IPC. He/she/they has/have preferred

this/these fourth bail application(s) under Section 439

Cr.P.C.

(2 of 3) [CRLMB-2798/2021]

Learned counsel for the petitioner has submitted that

allegation against the petitioner to the effect that he

attempted to kill the injured by dashing his Bolero jeep is

false. It is argued that the injured had received injury on

account of a road accident. It is further submitted that

after rejection of earlier bail application of the petitioner,

statements of one of the eye witness namely Rajaram

(PW-4) have been recorded before the trial court,

wherein, he has stated that Camper vehicle has dashed

with the injured, on account of which he fell down,

however, in the cross-examination, he has admitted that

he is the relative of complainant, who happened to be the

brother of injured and another alleged eye witness Madan

Ram is also a relative of the injured-complainant. It is submitted that presence of the so called eye witnesses

Rajaram and Madan Ram is doubtful. It is submitted that

petitioner is in custody since long and trial of the case is

likely to take time.

Learned Public Prosecutor has 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 fourth bail application(s) filed

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

that petitioner(s) - Rajuram S/o Manglaram Ji shall be

released on bail in connection with FIR No.110/2019 of

(3 of 3) [CRLMB-2798/2021]

Police Station Kherapa, District Jodhpur provided

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

43-msrathore/-

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