Veera Ram vs State
2021 Latest Caselaw 7728 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3727/2021

Veera Ram S/o Ghama Ram, Aged About 27 Years, R/o Dhorimanna, P.s. And Tehsil Dhorimanna, Dist. Barmer (Raj.). (Presently Lodged In District Jail, Barmer).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ashok Kumar Panwar For Respondent(s) : Ms. Anita Gehlot, PP For Complainant(s) Mr. KL Bishnoi (VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner(s) has/have been arrested in FIR No.172/2021

of Police Station Regional Forest Officer, Dhorimanna, District

Barmer for the offence(s) punishable under Section(s) 9/51, 39 of

the 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

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 the fact that the alleged

(2 of 2) [CRLMB-3727/2021]

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)

Veera Ram S/o Ghama Ram shall be released on bail in connection

with FIR No.172/2021 of Police Station Regional Forest Officer,

Dhorimanna, District Barmer 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

107-pratibha/-

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