Ramesh vs State
2021 Latest Caselaw 6738 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2295/2021

1. Ramesh S/o Hurta, Aged About 26 Years, R/o Nal, P.s.

Gogunda, Dist. Udaipur. (At Present Lodged In Sub Jail, Nathdwara District Rajsamand).

2. Ganesh S/o Bhura, Aged About 21 Years, R/o Malawadi Was, Police Station Ogda, Dist. Udaipur. (At Present Lodged In Sub Jail, Nathdwara, Dist. Rajsamand).

3. Thawra S/o Jeeta, Aged About 25 Years, R/o Waskheda, Madada, P.s. Ogda, Dist. Udaipur. (At Present Lodged In Sub Jail, Nathdwara Dist. Rajsamand).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

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.581/2019 of

Police Station Nathdwara, District Rajsamand for the offences

punishable under Sections 395, 412 of IPC. They have preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

co-accused persons have already been enlarged on bail by a Co-

ordinate Bench of this Court.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2295/2021]

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 Ramesh S/o

Hurta, Ganesh S/o Bhura and Thawra S/o Jeeta, shall be released

on bail in connection with FIR No.581/2019 of Police Station

Nathdwara, District Rajsamand 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

27-akash/-

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