Rana Ram vs State Of Rajasthan
2021 Latest Caselaw 9699 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5751/2021

Rana Ram S/o Shri Dhura Rm, Aged About 61 Years, R/o Ballu Singh Ki Dhani, Bhaniyana Police Station, Jaisalmer, District Jaisalmer. (Lodged In Sub Jail, Pokaran)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. B. Ray Bishnoi (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. J.S. Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary (through VC)

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

03/06/2021 Heard learned counsel for the parties and perused the material available on record.

Having regarding to the overall facts and circumstances as available on record, the allegation attributed to the petitioner by the eye-witnesses and the fact that the bail application (No.1218/2021) of Kalla Ram whose case stands on weaker footing than that of the petitioner, has been rejected by this Court vide order dated 28.01.2021, I am not inclined to enlarge the petitioner on bail. However, he is given liberty to file a fresh bail application after the statement of the eye-witnesses Bhera Ram, Joga Ram and Anchhi Devi is recorded by the trial court.

With the above observations and liberty, the instant application for bail is rejected as being devoid of merit.

(SANDEEP MEHTA), VJ

21-Sudhir Asopa/-

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