Swaroopa Ram vs State Of Rajasthan
2021 Latest Caselaw 9705 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7255/2021

Swaroopa Ram S/o Sh. Neti Ram, Aged About 25 Years, Village Nagani, P.s. Anadra, Dist. Sirohi. (Presently Lodged In Dist. Jail, Jalore).

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

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 7256/2021

Daulat Singh S/o Sh. Parbat Singh, Aged About 32 Years, Village Nagani, P.s. Anadra, Tehsil Reodar, Dist. Sirohi. (Presently Lodged In Dist. Jail, Jalore).

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

----Respondent

For Petitioner(s) : Mr. Pradeep Shah, Mr. Ranjeet Singh Chouhan (through VC) For Respondent(s) : Mr. S.S. Rajpurohit, PP

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

Judgment / Order

03/06/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.73/2021 of Police Station Kotwali, Jalore for the

offence(s) punishable under Section(s) 392, 395, 399,

(2 of 2) [CRLMB-7255/2021]

402 and 109 IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted

that co-accused persons namely Achal Singh @ Ashok @

Ashu Singh and Razzak Khan have already been enlarged

on bail and case of the petitioners is not distinguishable

from that of co-accused persons.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Swaroopa Ram S/o Sh. Neti Ram and

Daulat Singh S/o Sh. Parbat Singh shall be released on

bail in connection with FIR No.73/2021 of Police Station

Kotwali, Jalore provided he/she/they execute(s) a

personal bond in the 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/her/their

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

48-49 ms rathore

Powered by TCPDF (www.tcpdf.org)