Ganpat Ram vs State
2021 Latest Caselaw 7656 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3702/2021

Ganpat Ram S/o Shri Bhagta Ram, Aged About 35 Years, Sankhwas Road, Mundwa, Police Station, Mundwa, District Nagaur (Raj.). (Presently Lodged At Dist. Jail Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Vikram Singh Bhawla

For Respondent(s) : Mr. Mohd. Javed Gauri, PP

Mr. K. R. Bhati for complainant

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.06/2021 of Police Station Mundwa, District Nagaur for

the offence(s) punishable under Section(s) 341, 323,

324, 326, 447/34 IPC. He/she/they has/have preferred

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

Learned Public Prosecutor as well as learned counsel

for the complainant have 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

(2 of 2) [CRLMB-3702/2021]

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) - Ganpat Ram S/o Shri Bhagta Ram shall be

released on bail in connection with FIR No.06/2021 of

Police Station Mundwa, District Nagaur 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

87-msrathore/-

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