Mohan Ram vs State Of Rajasthan
2021 Latest Caselaw 7953 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 3301/2021

Mohan Ram S/o Shri Jetha Ram, Aged About 33 Years, R/o Village Gogelav, Police Station Sadar Nagaur, District Nagaur. (Raj.).

(At Present Lodged In District Jail, Nagaur).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Nishant Bora For Respondent(s) : Mr. Shrawan Bishnoi, P.P. For Complainant(s) : Mr. Tribhuwan Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.499/2020 of

Police Station Kotwali Nagaur, District Nagaur for the offences

punishable under Sections 195, 384, 388 and 120-B IPC. He has

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

Learned counsel for the petitioner has submitted that after

rejection of first bail application of the petitioner by this Court,

charge-sheet has been filed. It is further submitted that it was co-

accused Kamla who extorted money from the complainant and the

petitioner has falsely been implicated in this case.

(2 of 2) [CRLMB-3301/2021]

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed the bail application and argued that the

petitioner along with co-accused lady Kamla extorted

Rs.12,00,000/- from the complainant and harassment of the

complainant is still going on.

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 second bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner - Mohan

Ram S/o Shri Jetha Ram shall be released on bail in connection

with FIR No.499/2020 of Police Station Kotwali Nagaur, District

Nagaur 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.25

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