Tolaram vs State Of Rajasthan
2021 Latest Caselaw 5975 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2974/2021

Tolaram S/o Shri Chetanram, Aged About 20 Years, R/o Village Basi, Barsinghsar, Police Station Deshnok, District Bikaner (Rajasthan). (At Present Lodged In Sub Jail Gharsana).

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

----Respondent

For Petitioner(s) : Mr. Sanjay Kumar Poonia For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.147/2019

of Police Station Rawla, District Sri Ganganagar for the offence(s)

punishable under Section(s) 392, 458, 342 & 34 of IPC and 27 of

the Arms Act. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

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.

(2 of 2) [CRLMB-2974/2021]

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

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Tolaram S/o Shri Chetanram shall be released on bail in

connection with FIR No.147/2019 of Police Station Rawla, District

Sri Ganganagar 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),J

161-mohit/-

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