Ganga Ram vs State Of Rajasthan
2021 Latest Caselaw 6740 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2216/2021

Ganga Ram S/o Likhma Ram, Aged About 38 Years, Nari Nadi Chandrakh, P.s. Kherapa, Dist. Jodhpur, Presently R/o House No. 21, Ward No. 71, Bodi Wala Bera, Mata Ka Than, P.s. Mandore, Jodhpur (Rajasthan). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. S.K. Dadhich

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

Mr. Mukesh Mehriya for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.15/2021 of Police Station Kherapa, Distt. Jodhpur for

the offence(s) punishable under Section(s) 341, 323, 427

and 308 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

the petitioner had no intention to assault or cause injury

to anybody, however, when he was taking his vehicle

back accidentaly, his mother got injured. It is also

(2 of 2) [CRLMB-2216/2021]

submitted that since petitioner is in judicial custody, he

may be enlarged on bail.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application(s).

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 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) - Ganga Ram S/o Likhma Ram shall be

released on bail in connection with FIR No.15/2021 of

Police Station Kherapa, Distt. Jodhpur 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

25-msrathore/-

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