Bhala Ram vs State
2021 Latest Caselaw 1045 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15074/2020

1. Bhala Ram S/o Mishra Ram, Aged About 40 Years, R/o Bhil Basti, Jatiyasani, P.s. Boranada, Jodhpur (At Present Lodged In Central Jail, Jodhpur).

2. Bhunda Ram @ Dala S/o Sh. Mishra Ram, Aged About 35 Years, R/o Bhil Basti, Jatiyasani, P.s. Boranada, Jodhpur (At Present Lodged In Central Jail, Jodhpur).

----Petitioners Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 755/2021 Suresh S/o Dhala Ram, Aged About 25 Years, B/c Bhil, R/o Jatiyasani, Teh. Luni, Dist. Jodhpur (Raj.). (Presently Lodged In Central Jail, Jodhpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. J.K. Suthar, Mr. R.R. Ankiya For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.257/2020 of Police Station Boranada, Jodhpur for the

offence(s) punishable under Section(s) 341, 323, 354-

(2 of 2) [CRLMB-15074/2020]

B/34 IPC. He/She/They has/have preferred this/these bail

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

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) - Bhala Ram S/o Mishra Ram, Bhunda Ram @ Dala S/o Sh. Mishra Ram and Suresh S/o Dhala Ram

shall be released on bail in connection with FIR

No.257/2020 of Police Station Boranada, Jodhpur

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

153-msrathore/-

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