Birbal Ram @ Peera Ram vs State
2021 Latest Caselaw 893 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14289/2020

Birbal Ram @ Peera Ram S/o Jagmala Ram, Aged About 31 Years, R/o Sunaro Ki Beri Rohila East, Police Station Dhorimanna, District Jalore. (Lodged In Sub Jail, Sanchore).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. K.L. Bishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.190/2020

of Police Station Chitalwana, District Jalore for the offence(s)

punishable under Section(s) 379, 411 and 482/34 of 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.

(2 of 2) [CRLMB-14289/2020]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Birbal Ram @ Peera Ram S/o Jagmala Ram shall be released on

bail in connection with FIR No.190/2020 of Police Station

Chitalwana, District Jalore 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

48-Arun/-

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