Sanwara @ Sanwar Ram vs State
2021 Latest Caselaw 9650 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7170/2021

Sanwara @ Sanwar Ram S/o Ladu Ram, Aged About 23 Years, resident of Singla, Jaitaran Police Station, Dist. Pali. (Lodged In Sub Jail, Bilara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ashok Khilery, through V.C. For Respondent(s) : Mr. Farzand Ali, AAG, with Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

01/06/2021

Heard learned counsel for the petitioner through video-call

and perused the case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.559/2020, Police Station Bilara, District Jodhpur, for the

offence punishable under Section 379 of Indian Penal Code.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that offence is

triable by magistrate and the challan has already been presented

in this matter and now no investigation is pending and the trial of

(2 of 2) [CRLMB-7170/2021]

the case will take sufficient long time to be concluded. Therefore,

the benefit of bail should be granted to the accused-petitioner.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Sanwara @ Sanwar Ram

S/o Ladu Ram shall be released on bail in connection with FIR

No.559/2020, Police Station Bilara, District Jodhpur provided he

executes personal bond in a sum of Rs.1,00,000/- with two sound

and solvent sureties of Rs.50,000/- each to the satisfaction of

learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(MANOJ KUMAR GARG), VJ 75-Prashant/-

Powered by TCPDF (www.tcpdf.org)