Swaroopa Ram vs State
2021 Latest Caselaw 11407 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9424/2021

Swaroopa Ram S/o Kalla Ram, Aged About 50 Years, R/o Mananiyo Ki Basti (Gangala), Tehsil Ramsar, District Barmer (Presently Lodged At District Jail, Barmer)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 9426/2021

1. Moti Ram S/o Swaroopa Ram, Aged About 24 Years, R/o Mananiyo Ki Basti (Gangala), Tehsil Ramsar, District Barmer (Presently Lodged At District Jail, Barmer)

2. Jagmal Ram @ Jaggu S/o Kalla Ram, Aged About 31 Years, R/o Mananiyo Ki Basti (Gangala), Tehsil Ramsar, District Barmer (Presently Lodged At District Jail, Barmer)

3. Jassu Ram S/o Champa Ram, Aged About 27 Years, R/o Mananiyo Ki Basti (Gangala), Tehsil Ramsar, District Barmer (Presently Lodged At District Jail, Barmer)

----Petitioners Versus State, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9427/2021 Sawai Ram S/o Peera Ram, Aged About 32 Years, R/o Mananiyo Ki Basti (Gangala), Tehsil Ramsar, District Barmer (Presently Lodged At District Jail, Barmer)

(2 of 3) [CRLMB-9424/2021]

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Siddharth Karwasra For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

These bail applications have been filed under Section 439

Cr.P.C. in connection with FIR No.132/2021 registered at Police

Station, Chotan Barmer for offence under Section(s) 147, 148,

458, 323, 354 & 325/149 of IPC.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioners submits that there are

cross-cases registered and petitioner's daughter is married in the

house of complainant and the petitioners had gone to attend the

daughter's whereabouts as she had complained of beating up and

the FIR in this regard was registered as the complainants were

assailants. The cross FIRs have been registered against the

petitioners too.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the cross-cases but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioners on bail.

(3 of 3) [CRLMB-9424/2021]

Therefore, these bail applications are allowed and it is

ordered that the accused-petitioners - (1) Swaroopa Ram S/o

Kalla Ram, (2) Moti Ram S/o Swaroopa Ram, (3) Jagmal

Ram @ Jaggu S/o Kalla Ram, (4) Jassu Ram S/o Champa

Ram & (5) Sawai Ram S/o Peera Ram, be released on bail

under Section 439 Cr.P.C. in connection with aforesaid FIR

provided each of them furnishes a personal bond of Rs.20,000/-

with one surety each in the like amount to the satisfaction of the

concerned Magistrate with the stipulation that they shall comply

with all the conditions laid down under Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

65-67/-saurabh

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