Roopa Ram vs State
2021 Latest Caselaw 9721 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7347/2021

Roopa Ram S/o Sh. Panna Ram, Aged About 45 Years, R/o Daniyasar, Police Station Pallu, District Hanumangarh (Presently Lodged At Central Jail Bikaner)

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Pravesh Rawla (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

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

Judgment

04/06/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.27/2019, Police Station Pallu, District Hanumangarh for

offences under Sections 307, 332, 353, 333, 382, 147, 148 & 149

of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner has been arrested and has been remanded to

judicial custody in connection with the above FIR. The allegations

of the prosecution as against the petitioner and the co-accused

Dalip, who has been released on bail by this Court vide order

dated 01.07.2019 are almost identical. The injuries caused to the

injured persons in this incident were found to be simple in nature.

Trial of the case will take time.

(2 of 2) [CRLMB-7347/2021]

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Roopa Ram S/o Shri Panna Ram arrested in

connection with the F.I.R. No.27/2019 registered at Police Station

Pallu, District Hanumangarh shall be released on bail provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.

(SANDEEP MEHTA), VJ 32-Sudhir Asopa/-

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