Shrawan Ram vs State
2021 Latest Caselaw 6978 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3551/2021

Shrawan Ram S/o Manna Ram, Aged About 28 Years, R/o Sevago Ka Bass, Benan Village, Pipar Police Station, District Jodhpur. (Lodged In Central Jail, Jodhpur).

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

                                                                 ----Respondent


For Petitioner(s)          :    Mr. Teja Ram
For Respondent(s)          :    Mr. A.R. Choudhary, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.2/2021 of

Police Station PBI Jaipur, District Jaipur for the offence(s)

punishable under Section(s) 4(4)(5), 5(2), 23 & 25 of PCPNDT Act

& Section 420 of IPC. He/she/they has/have preferred this/these

bail application(s) under Section 439 Cr.P.C.

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.

(2 of 2) [CRLMB-3551/2021]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Shrawan Ram S/o Manna Ram shall be released on bail in

connection with FIR No.2/2021 of Police Station PBI Jaipur, District

Jaipur 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

108-mohit/-

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