Ratna Ram vs State
2021 Latest Caselaw 6246 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14759/2020

Ratna Ram S/o Maka Ram, Aged About 42 Years, R/o Devasiyonka Bas, Pratapgar, Tehsil Raipur, P.S. Ras, District Pali (Raj.)

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Naresh Khatri For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner apprehends his arrest in connection with FIR

No.488/2020 of Police Station Bilara, District Jodhpur for the

offences punishable under Sections 420, 406 and 120-B IPC. He

has preferred this anticipatory bail application under Section 438

Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner has falsely been implicated in this case. It is argued that

the petitioner never handed over any ornaments to the

complainant party at any point of time, which now they are

alleging that all are fake one. It is further submitted that the

petitioner is being implicated in this case only because he is

relative of main accused Surta D/o Mangla Ram.

(2 of 2) [CRLMB-14759/2020]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and after taking into consideration the statement of

complainant - Servan Ram S/o Ugma Ram, wherein he has stated

that the ornaments were returned to them by accused Sona Ram,

without expressing any opinion on the merits of the case, I deem

it just and proper to grant anticipatory bail to the accused

petitioner under Section 438 Cr.P.C.

Accordingly, this bail application under Section 438 Cr.P.C. is

allowed and it is directed that in the event of arrest of the

petitioner - Ratna Ram S/o Maka Ram in FIR No.488/2020 of

Police Station Bilara, District Jodhpur he shall be enlarged on bail

provided he furnishes 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 the concerned I.O./S.H.O. on the following

conditions:-

(i) He shall make himself available for interrogation

by Investigating Officer as and when required;

(ii) He shall not directly or indirectly make any

inducement, threat or promise to any person

acquainted with the facts of the case so as to

dissuade him from disclosing such facts to the

Court or to any Police Officer;

(iii) He shall not leave India without the previous

permission of the court.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.94

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