Dungar Ram vs State
2021 Latest Caselaw 1064 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7558/2020

Dungar Ram S/o Bhabhuta Ram, Aged About 20 Years, Saran Nagar, Samrau, P.s. Lohawat, Distt. Jodhpur (Raj.). (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. Aziz Khan

For Respondent(s)        :     Mr. A.R. Choudhary, PP

Mr. R.S. Choudhary, Mr. J.K. Suthar for complainant

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.65/2020 of Police Station Lohawat, District Jodhpur

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

302 and 120-B 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

from the written report submitted by the deceased

himself, it is clear that the petitioner has not assaulted

him and the allegation of assault is against co-accused

(2 of 2) [CRLMB-7558/2020]

Poona Ram @ Pradeep. It is submitted that charge-sheet

has been filed 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) - Dungar Ram S/o Bhabhuta Ram shall be

released on bail in connection with FIR No.65/2020 of

Police Station Lohawat, 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

23-msrathore/-

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