Sukha Ram vs State
2021 Latest Caselaw 6982 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3547/2021

Sukha Ram S/o Shri Moti Ram, Aged About 30 Years, R/o Khanabados At Present Alwas Police Station Degana, District Nagaur. (At Present Lodged In Sub Jail, Merta).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Singh 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.85/2020

of Police Station Degana, District Nagaur for the offence(s)

punishable under Section(s) 3/25 of Arms Act and Section 9/51 of

Wild Life Protection Act. He/She/They has/have preferred

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

Learned counsel for the petitioner(s) has submitted that the

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

(2 of 2) [CRLMB-3547/2021]

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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)

Sukha Ram S/o Shri Moti Ram shall be released on bail in

connection with FIR No.85/2020 of Police Station Degana, District

Nagaur provided he/she/they execute(s) 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/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

104-mohit/-

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