Dhanna Ram vs State Of Rajasthan
2021 Latest Caselaw 9659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7216/2021

1. Dhanna Ram S/o Shri Mishri Lal, Aged About 33 Years, Village Bala Sati, Tehsil Bilara, District Jodhpur (Rajasthan). (Presently Lodged District Central Jail, Jodhpur).

2. Moti Ram S/o Shri Mishri Lal, Aged About 32 Years, Village Bala Sati, Tehsil Bilara, District Jodhpur (Rajasthan). (Presently Lodged District Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Kishan Singh Chouhan (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021

Defect pointed out by the Registry is ignored.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.185/2017/21 of

Regional Forest Officer, Wild Life Force, Jodhpur, District Jodhpur

for the offences punishable under Sections 9, 39, 51 of Wild Life

Protection Act, 1972. They have preferred this bail application

under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7216/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Dhanna Ram

S/o Shri Mishri Lal and Moti Ram S/o Shri Mishri Lal shall be

released on bail in connection with FIR No.185/2017/21 of of

Regional Forest Officer, Wild Life Force, Jodhpur, District Jodhpur

provided each of them 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 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.

(VIJAY BISHNOI),VJ

Surabhii/54-

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