Shera Ram vs State Of Rajasthan
2021 Latest Caselaw 6714 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3201/2021

Shera Ram S/o Shri Chokha Ram, Aged About 31 Years, R/o Labhuji Ka Tala, Khadin, Police Station Ramsar, District Barmer. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State Of Rajasthan through P.p.

                                                                 ----Respondent


For Petitioner(s)          :    Mr. J.K. Suthar
For Respondent(s)          :    Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

05/03/2021

     Heard.

The petitioner(s) has/have been arrested in FIR No.108/2013

of Police Station Mahajan, District Bikaner for the offence(s)

punishable under Section(s) 54-A of Rajasthan Excise Act and

420, 467, 468, 471 and 120-B of IPC. He/She/They has/have

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

Learned counsel for the petitioner(s) has submitted that

charge-sheet has been filed and the offence(s) alleged to have

been committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-3201/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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)

Shera Ram S/o Shri Chokha Ram shall be released on bail in

connection with FIR No.108/2013 of Police Station Mahajan,

District Bikaner provided he/she/they execute(s) 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/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

65-Arun/-

Powered by TCPDF (www.tcpdf.org)