Soma Ram vs State Of Rajasthan
2021 Latest Caselaw 6233 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14143/2020

1. Sama Ram S/o Narayan Ram, Aged About 22 Years, B/c Megwal, R/o Bamnu Ps Falodi Dist. Jodhpur.

2. Omprakash @ Omaram S/o Padma Ram, Aged About 27 Years, B/c Megwal, R/o Bamnu Ps Falodi Dist. Jodhpur.

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Bhawani Singh For Respondent(s) : Mr. Mohd. Javed Gouri, P.P. For Complainant(s) : Mr. R.K. Karwasra

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard the learned counsel for the parties and perused the

material available on record.

The petitioners apprehend their arrest in connection with FIR

No.341/2020 of Police Station Falodi, District Jodhpur for the

offences punishable under Sections 147, 148, 323, 341, 326, 308,

427, 149 of IPC. They have preferred this anticipatory bail

application under Section 438 Cr.P.C.

Having regard to the totality of the facts and circumstances

of the case and looking to the nature of accusation and gravity of

the offence, without expressing any opinion on the merits of the

case, I am not inclined to grant anticipatory bail under Section

438 Cr.P.C. to the petitioners.

(2 of 2) [CRLMB-14143/2020]

Accordingly, the bail application preferred by the petitioners

under Section 438 Cr.P.C. is rejected. However, the petitioners are

free to surrender before the trial court and may move a regular

bail application. If such bail application is moved on their behalf, it

is expected that the trial court will decide the same expeditiously

strictly in accordance with law.

(VIJAY BISHNOI),J

90-akash/-

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