Ramkumar vs State
2021 Latest Caselaw 896 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14087/2020

Ramkumar S/o Ramswroop, Aged About 20 Years, R/o Sakin 3 DD, Tehsil Gharsana, District Sri Ganganagar. (At Present Lodged In Sub Jail Anoopgarh).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. D.S. Thind
For Respondent(s)        :     Mr. A.R. Choudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

13/01/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.224/2020 of

Police Station New Mandi, District Sri Ganganagar for the offences

punishable under Sections 302, 341 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of killing his father is absolutely

false. It is submitted that there is no eye witness of the incident

and the police has filed charge-sheet against the petitioner on the

basis of his so called confession before the complainant, who used

to be his grand-father. It is further submitted that charge-sheet

has been filed and the trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-14087/2020]

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Ramkumar S/o

Ramswroop shall be released on bail in connection with FIR

No.224/2020 of Police Station New Mandi, District Sri Ganganagar

provided he 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

41-akash/-

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