Babu Ram vs State
2021 Latest Caselaw 889 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14623/2020

1. Babu Ram S/o Hema Ram, Aged About 29 Years, R/o Sipahiyo Ki Dhani, Khejdiyali, Tehsil Chitalwana, Police Station Sarwana, District Jalore (Raj.). (At Present Lodged In Sub Jail, Sanchore).

2. Gorkha Ram S/o Hema Ram, Aged About 27 Years, R/o Sipahiyo Ki Dhani, Khejdiyali, Tehsil Chitalwana, Police Station Sarwana, District Jalore (Raj.). (At Present Lodged In Sub Jail, Sanchore).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. Vikram Sharma, PP For Complainant(s) : Mr. Daulat Ram

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.100/2020 of

Police Station Sarwana District Jalore for the offences punishable

under Sections 365, 302/34 IPC. They have preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

co-accused Shankara Ram has already been enlarged on bail. It is

also submitted that now the matter has been compromised

between the parties.

(2 of 2) [CRLMB-14623/2020]

Learned Public Prosecutor has opposed the bail application,

however, learned counsel appearing for the complainant has

confirmed that parties have already entered into the compromise

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 Babu Ram S/o

Hema Ram and Gorkha Ram S/o Hema Ram shall be released on

bail in connection with FIR No.100/2020 of Police Station Sarwana

District Jalore provided each of them executes 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

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/59-

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