Ramesh @ Lacchu vs State Of Rajasthan
2021 Latest Caselaw 2330 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 384/2021

Ramesh @ Lacchu S/o Amra, Aged About 30 Years, R/o Budhiya, Baori, Police Station Nai, District Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

28/01/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.202/2020, Police Station Nai, District

Udaipur, registered for the offence under Sections 341, 323,

308/34 of the Indian Penal Code.

Heard and considered the arguments advanced by the

learned counsel for the petitioner and learned Public Prosecutor.

Perused the material available on record.

Learned counsel for the petitioner stated that no injury is

dangerous to life; charge-sheet has been filed; and that the trial

will take time. With these submissions, learned counsel for the

petitioner prayed that the benefit of bail may be granted to the

accused-petitioner.

(2 of 2) [CRLMB-384/2021]

Per contra, learned Public Prosecutor stated that there is

evidence of grievous hurt and weapon has been recovered from

the accused-petitioner. Therefore, benefit of bail may not be

granted to the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that no injury is dangerous to life and

charge-sheet has been filed, as mentioned above and the trial will

take sufficiently long time, therefore, without expressing any

opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Ramesh @ Lacchu S/o Amra, arrested

in connection with F.I.R. No.202/2020, Police Station Nai, District

Udaipur, shall be released on bail, if not wanted in any other case;

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial Court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(DEVENDRA KACHHAWAHA),J 29-amit/-

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