Ram Singh vs State Of Rajasthan
2021 Latest Caselaw 6839 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3456/2021

Ram Singh S/o Sh. Laxminarayan @ Radhakrishan, Aged About 52 Years, B/c Jat, R/o Gram Jogiwala, P.s. Lalgarh Jattan, Dist. Sri Ganganagar, Rajasthan. (Presently Lodged At District Jail, Sri Ganganagar).

                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. N.K. Sharma
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

09/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.271/2007

of Police Station Kotwali Sriganganagar, District Sriganganagar for

the offence(s) punishable under Section(s) 13(1)(D) and 13(2) PC

Act, Section 420, 467, 468, 471, 474, 477, 477A, 166, 167, 198,

199, 200, 201 and 120-B of IPC and Section 3/25 (1-B)(A), 30 of

the Arms Act. 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

due to unavoidable circumstances, the petitioner could not

attend hearings before the trial court. It is submitted that

(2 of 2) [CRLMB-3456/2021]

henceforth the petitioner will attend the hearings before the

trial court regularly.

Learned Public Prosecutor has 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) -

Ram Singh S/o Sh. Laxminarayan @ Radhakrishan shall be

released on bail in connection with FIR No.271/2007 of Police

Station Kotwali Sriganganagar, District Sriganganagar 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

36-mohit/-

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