Isha Ram vs State Of Rajasthan
2021 Latest Caselaw 7957 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3266/2021

Isha Ram S/o Raja Ram, Aged About 38 Years, Badi Virol, Tehsil Sanchore, District Jalore. (Lodged In Sub Jail, Sanchore).

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

----Respondent

For Petitioner(s) : Mr. Teja Ram Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.574/2020 of Police Station Sanchore, District Jalore

for the offence(s) punishable under Section(s) 457,

376/511 IPC. He/she/they has/have preferred this/these

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

Learned counsel for the petitioner has submitted that

allegation of attempting to commit rape, levelled against

the petitioner, is absloutely false. It is argued that it is

difficult to comprehend that in the presence of family

members of the prosecutrix, the petitioner had attempted

to commit rape upon her. It is also submitted that as a

matter of fact, this false FIR has been lodged against the

petitioner due to previous enmity between the parties.

(2 of 2) [CRLMB-3266/2021]

Learned Public Prosecutor has 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

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) - Isha Ram S/o Raja Ram shall be released

on bail in connection with FIR No.574/2020 of Police

Station Sanchore, District Jalore 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

17-msrathore/-

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