Veera Ram vs State Of Rajasthan
2021 Latest Caselaw 6015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2880/2021

Veera Ram S/o Sh. Rameshwar, Aged About 22 Years, R/o Bhukaro Ki Beri, P.S. Dhorimana District Barmer. (Presently Lodged In District Jail, Barmer).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Javed Khan Moyal Mr. Sampat Prajapat For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.21/2021 dated

09.02.2021 of Regional Forest Officer Dhorimana, District Barmer

for the offences punishable under Sections 9/51 and 39 of Wild

Life Protection Act. He has preferred this bail application under

Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2880/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Veera Ram S/o

Rameshwar shall be released on bail in connection with FIR

No.21/2021 dated 09.02.2021 of Regional Forest Officer

Dhorimana, District Barmer provided he 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),J

Abhishek Kumar S.No.91

Powered by TCPDF (www.tcpdf.org)