Kasna Ram vs State
2021 Latest Caselaw 7545 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3628/2021

Kasna Ram S/o Rominga Ram, Aged About 30 Years, By Caste Kalbi, R/o Sangana, Police Station Sayla, District Jalore, Rajasthan.

(Presently Lodged In District Jail Jalore).

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

----Respondent

For Petitioner(s) : Mr. C.S. Rathore For Respondent(s) : Mr. Mohd. Javed Gauri, PP For Complainant(s) : Mr. Gulab Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.28/2017

of Police Station Sayla, District Jalore for the offence(s) punishable

under Section(s) 420, 406 read with section 120-B of IPC and

under Section 3, 4 and 5 of Prize Chits and Money Circular

Schemes (Banning) Act, 1978. 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

(2 of 2) [CRLMB-3628/2021]

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) -

Kasna Ram S/o Rominga Ram shall be released on bail in

connection with FIR No.28/2017 of Police Station Sayla, District

Jalore 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

82-mohit/-

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