Goga Ram vs State
2021 Latest Caselaw 10899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9069/2021

Goga Ram S/o Derama Ram, Aged About 20 Years, Village Koja, Tehsil Dhorimana, Dist. Barmer. (At Present Lodged In District Jail, Barmer).

                                                                   ----Petitioner
                                    Versus
State, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr R.J. Punia
For Respondent(s)         :     Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.154/2021 registered at

Police Station Dhorimana, District Barmer for offence under

Sections 447, 307, 323, 504/34 IPC and 3/25 of Arms Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration that cross cases were registered

relating to same incident and no injury has been caused to any

person and that in the cross-case registered by the petitioner, the

complain party has been granted bail by this Court, I am inclined

to grant bail to the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Goga Ram s/o Derama Ram be

released on bail under Section 439 CrPC in connection with

aforesaid FIR provided the petitioner furnishes a personal bond of

(2 of 2) [CRLMB-9069/2021]

Rs.20,000/- with one surety in the like amount to the satisfaction

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

91-MMA/-

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