Ganesha Ram vs State
2021 Latest Caselaw 6509 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3146/2021

Ganesha Ram S/o Sh. Jora Ram, Aged About 70 Years, B/c Meghwal, R/o Village Madgaon, Police Station Bagra, Tehsil And District Jalore (Raj.). (Presently Lodged In District Jail, Jalore).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Shah For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.11/2021 of Police Station Bagra, District Jalore for the

offence(s) punishable under Section(s) 341, 323, 307,

449 and 302/34 IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

as per the charge-sheet, the fatal head injury on the

head of the deceased has been inflicted by co-accused

Ranaram. It is submitted that allegation against the

petitioner is to the effect that he accompanied co-accused

Ranaram. It is also submitted that as per the post

mortem report, there is only one injury on the head of

deceased, which is assigned to co-accused Ranaram only.

(2 of 2) [CRLMB-3146/2021]

It is further submitted that the petitioner is 70 years of

age and is in custody since long. It is submitted that

charge-sheet has been filed and trial of the case is likely

to take time.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, particularly keeping in view

the old age of the petitioner, 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.

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

Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Ganesha Ram S/o Sh. Jora Ram shall be

released on bail in connection with FIR No.11/2021 of

Police Station Bagra, District Jalore 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

38-msrathore/-

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