Bhanwar Lal @ Bhanwra Ram vs State
2021 Latest Caselaw 7653 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3101/2021

Bhanwar Lal @ Bhanwra Ram S/o Sh. Rudaram, Aged About 68 Years, R/o Chadsar, Dist. Churu, At Present Ward No. 17, Allenabad, Dist. Sirsa (Haryana). (Presently Lodged At District Jail, Churu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. D.L. Rawla For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.111/2020 of Police Station Ratan Nagar, District Churu

for the offence(s) punishable under Section(s) 302, 323,

325, 341, 147, 148, 149 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 has falsely been implicated in this case. It

is argued that from the reading of FIR itself, it is clear

that the deceased burnt the house of complainant party

and on seeing this, the complainant party had tried to

douse the fire but the deceased resisted, in which, he

(2 of 2) [CRLMB-3101/2021]

received injuries. Learned counsel has submitted that it is

a clear-cut case of right to defend the property. It is

submitted that charge-sheet has been filed and trial of

the case is likely to take time.

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) - Bhanwar Lal @ Bhanwra Ram S/o Sh. Rudaram shall be released on bail in connection with FIR

No.111/2020 of Police Station Ratan Nagar, District Churu

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

26-msrathore/-

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