Kana Ram @ Bhawani vs State Of Rajasthan
2021 Latest Caselaw 11129 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8234/2021

Kana Ram @ Bhawani S/o Mewa Ram, Aged About 39 Years, Resident Of Jawla, Police Station Pilwa. At Present Picholiya, Police Station Pisagan, District Ajmer. (Presently Lodged At Sub Jail Merta).

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

----Respondent

For Petitioner(s) : Mr. Saleem Khan For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.141/2019 registered at Police Station,

Merta City for offence under Section(s) 379, 411, 413 & 120-B of

IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the charge-

sheet has been filed. The petitioner has been in jail for the last

two and a half years and the trail is likely to take time.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the overall aspects and that the

petitioner remained on long incarceration but without commenting

(2 of 2) [CRLMB-8234/2021]

further on merits of the case, I deem it just and proper to enlarge

the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Kana Ram @ Bhawani S/o Mewa

Ram, be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR provided the petitioner furnishes a personal

bond of 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 Section

437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

14-1/-saurabh

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