Vagtaram vs State Of Rajasthan
2021 Latest Caselaw 2363 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1255/2021

1. Vagtaram S/o Harji Ji, Aged About 45 Years, R/o Kushlapura, Tehsil Bhinmal Dist. Jalore. (At Present Lodged In Central Jail, Jodhpur).

2. Moolaram S/o Chuna Ji, Aged About 43 Years, R/o Nasoli, Tehsil Bhinmal, Dist. Jalore. (Presently Lodged In Central Jail, Jodhpur).

3. Naresh S/o Moolaram, Aged About 24 Years, R/o Nasoli, Tehsil Bhinmal, Dist. Jalore. (Presently Lodged In Central Jail, Jodhpur).

                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)         :    Mr. Rajat Dave
For Respondent(s)         :    Mr. Mahipal Bishnoi, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

28/01/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.203/2020 of

Police Station Bhinmal District Jalore for the offences punishable

under Sections 341, 323, 324, 325, 326 and 307/34 IPC. They

have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

matter has been compromised between the parties and the same

is evident from the impugned order wherein it is observed that

(2 of 2) [CRLMB-1255/2021]

complainant and other injured have appeared before the trial

court and verified the factum of compromise, however, the trial

court has rejected the bail application of the petitioners.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Vagtaram S/o

Harji Ji, Moolaram S/o Chuna Ji and Naresh S/o Moolaram shall be

released on bail in connection with FIR No.203/2020 of Police

Station Bhinmal District Jalore provided each of them execute 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 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

Surabhii/80-

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