Madan Ram vs State
2021 Latest Caselaw 7818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3428/2021

Madan Ram S/o Shri Vishna Ram, Aged About 24 Years, R/o Balasar Betina, P.S. Sankra, Dist. Barmer (Raj.). (Accuse In The Pokaran Jail).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sumer Singh Rathore For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.97/2020 of Police

Station Sankra, District Jaisalmer for the offences punishable

under Sections 302, 201 and 120-B IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of hatching a conspiracy with the

co-accused Suva Devi to murder the deceased is absolutely false.

It is submitted that except the so called call details collected by

the Police to conclude that the petitioner was in regular touch with

the co-accused Suva Devi, no other evidence has been collected

by the Police. It is also submitted that simply on the basis of the

call details, it cannot be concluded that the petitioner had hatched

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a conspiracy with the co-accused Suva Devi to murder the

deceased. It is further submitted that charge-sheet has been filed

and trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Madan Ram S/o

Sh. Vishna Ram shall be released on bail in connection with FIR

No.97/2020 of Police Station Sankra, District Jaisalmer provided

he executes 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 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

35-akash/-

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