Bhanaram vs State Of Rajasthan
2021 Latest Caselaw 8140 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3170/2021

1. Jagdish Kumar @ Jagtaram S/o Sh. Bhanaram, Aged About 24 Years, Resident Of Mudgaon, Police Station Bagra, Dist. Jalore. (At Present Lodged In District Jail, Jalore).

2. Bhikharam @ Bhavesh Bhai S/o Sh. Veenaram, Aged About 39 Years, R/o Dakatra, Police Station Bagra, Dist. Jalore. (At Present Lodged In District Jail, Jalore).

----Petitioners Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3944/2021 Bhanaram S/o Tararam, Aged About 45 Years, R/o Mudgaw, P.S. Bagra, District Jalore. (Presently Lodged At District Jail Jalore).

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

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta Mr. Chandrasen Rathore For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021 Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.152/2020 of

Police Station Bagra, District Jalore for the offences punishable

under Sections 341, 323, 365, 366, 343, 394/34 and 392 read

(2 of 2) [CRLMB-3170/2021]

with 120-B IPC. They have preferred this bail application under

Section 439 Cr.P.C.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Jagdish Kumar

@ Jagtaram S/o Sh. Bhanaram, Bhikharam @ Bhavesh Bhai S/o

Sh. Veenaram and Bhanaram S/o Tararam shall be released on

bail in connection with FIR No.152/2020 of Police Station Bagra,

District Jalore provided each of them 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

19-20-akash/-

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