Moda Ram vs State
2021 Latest Caselaw 6721 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3155/2021

Moda Ram S/o Sh. Panna Ram Bhari, Aged About 42 Years, R/o Village Pemasar, Bichhawal Police Station, Dist. Bikaner. (Lodged In District Jail, Churu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Nikhil Bhandari For Respondent(s) : Mr. Laxman Solanki, PP Mr. IR Chaudhary, for the complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.99/2020 of Police

Station Sandwa District Churu for the offences punishable under

Sections 366, 382, 368, 376/D, 34 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that co-

accused person namely Kushal Singh has already been enlarged

on bail by a Co-ordinate Bench of this Court vide order dated

09.12.2020.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently 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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Moda Ram S/o

Sh. Panna Ram Bhari shall be released on bail in connection with

FIR No.99/2020 of Police Station Sandwa District Churu provided

he 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/49-

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