Manga Ram @ Uda Ram vs State Of Rajasthan
2021 Latest Caselaw 6718 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3178/2021

1. Manga Ram @ Uda Ram S/o Lala Ram, Aged About 22 Years, R/o Gaur Chapra Palaya, Pipala, Police Station Ogana, District Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

2. Mitha Ram S/o Jiva Ram, Aged About 37 Years, R/o Gaur Chapra Palaya, Pipala, Police Station Ogana, District Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

3. Bada Ram S/o Kala Ram, Aged About 22 Years, R/o Gaur Chapra Palaya, Pipala, Police Station Ogana, District Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

4. Anda Ram S/o Kala Ram, Aged About 48 Years, R/o Gaur Chapra Palaya, Pipala, Police Station Ogana, District Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

5. Lala Ram S/o Jiva Ram, Aged About 45 Years, R/o Gaur Chapra Palaya, Pipala, Police Station Ogana, District Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

05/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.79/2020 of

Police Station Ogana District Udaipur for the offences punishable

under Sections 147, 148, 149, 307, 326, 324, 323 and 447 IPC.

They have preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

charge-sheet has been filed against the petitioners. It is also

submitted that allegation of inflicting grievous and dangerous to

life injuries upon injured Chamnaram and Homaram is against

Raju Lal and Kalu Ram and not against the petitioners.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Manga Ram @

Uda Ram S/o Lala Ram, Mitha Ram S/o Jiva Ram, Bada Ram S/o

Kala Ram, Anda Ram S/o Kala Ram and Lala Ram S/o Jiva Ram

shall be released on bail in connection with FIR No.79/2020 of

Police Station Ogana District Udaipur provided each of them

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

Surabhii/53-

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