Dilip Dewasi @ Nagji Ram vs State
2021 Latest Caselaw 7826 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3160/2021

Dilip Dewasi @ Nagji Ram S/o Manga Ram, Aged About 22 Years, R/o Dhaneriya, Police Station Chitalwana, District Jalore. (At Present Lodged In Sub Jail, Abu Road, District Sirohi).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. ramesh Dewasi For Respondent(s) : Mr. A.R. Choudhary, 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.328/2020 of

Police Station Abu Road Sadar, District Sirohi for the offences

punishable under Sections 323, 365 and 395/34 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused persons viz. Prem Singh, Ramlal, Bharat Kumar and

Devnath have already been enlarged on bail.

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.

(2 of 2) [CRLMB-3160/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Dilip Dewasi @

Nagji Ram S/o Manga Ram shall be released on bail in connection

with FIR No.328/2020 of Police Station Abu Road Sadar, District

Sirohi 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

Abhishek Kumar S.No.20

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