Netram vs State
2021 Latest Caselaw 11484 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9521/2021

Netram S/o Sh. Munshi Ram @ Mansa Ram, Aged About 35 Years, Chaiya, Tehsil Rawatsar, Dist. Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Shreedhar Purohit For Respondent(s) : Mr Sudhir Tak, Public Prosecutor Mr Hastimal Saraswar for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

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

the petitioner in connection with FIR No.510/2020 registered at

Police Station Rawatsar, District Hanumangarh for offence under

Sectiona 307, 379, 427, 341, 342, 323,325,365 IPC and Section

27 of the Arms Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and the learned counsel appearing for the

complainant and perused the material available on record.

Learned counsel for the petitioner submits that the co-

accused have been enlarged on bail. The co-accused Bhimraj has

been granted bail by a coordinate Bench of this Court and the case

of the petitioner is similar to Bhimraj. Learned counsel further

submits that there are cross cases between the parties. The

charge sheet has already been filed.

(2 of 2) [CRLMB-9521/2021]

Learned counsel appearing for the complainant opposes the

bail application and pointed out that the petitioner has wrongfully

entered into premises and seriously damaged the vehicle. The

learned Public Prosecutor also opposed the bail application.

However, taking into consideration the nature of allegations

and possibility of over-implication and the charge-sheet having

already been filed, without commenting on merits of the case, I

am inclined to grant bail to the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Netram s/o Munshi Ram @

Mansa Ram be released on bail under Section 439 CrPC 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

Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

59-MMA/-

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