Laxman Ram @ Lichhi Ram @ Lichha Ram vs State Of Rajasthan
2021 Latest Caselaw 11525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9059/2021

Laxman Ram @ Lichhi Ram @ Lichha Ram S/o Sh. Labhu Ram, Aged About 31 Years, Sanwalsar, P.s. Rajiasar, Tehsil Suratgarh, Dist. Sriganganagar (Raj.). (Presently Lodged In Central Jail, Sriganganagar).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Himmat Jagga For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/07/2021

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.75/2015 of Police

Station Rajiasar, District Sriganganagar for the offences

punishable under Sections 302 IPC. He has preferred this interim

bail application under Section 439 Cr.P.C on account of death of

his mother.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that mother of the petitioner was expired

on 22.06.2021.

Learned counsel for the petitioner has submitted that

petitioner is required to visit Haridwar for some rituals on account

of death of his mother, therefore, he may be enlarged on interim

bail for a period of fifteen days.

(2 of 2) [CRLMB-9059/2021]

Having heard learned counsel for the petitioner and after

going through the material available on record, I deem it just and

proper to grant interim bail of fifteen days to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this interim bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner Laxman

Ram @ Lichhi Ram @ Lichha Ram S/o Sh. Labhu Ram shall be

released on interim bail for a period of fifteen days from

27.07.2021 in connection with FIR No.75/2015 of Police Station

Rajiasar, District Sriganganagar 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 Superintendent, Central

Jail, Sriganganagar.

In any case, the petitioner- Laxman Ram @ Lichhi Ram @

Lichha Ram S/o Sh. Labhu Ram shall surrender himself before the

Jail Authorities on 10.08.2021 at 10:00 AM positively.

(VIJAY BISHNOI),J

307-Taruna/-

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