Budha Ram vs State
2021 Latest Caselaw 8145 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3520/2021

1. Budha Ram S/o Kesha Ram, Aged About 30 Years, Parava, P.s. Chitalwana, District Jalore. (At Present Lodged In District Jail Barmer).

2. Popat Lal S/o Kala Ram, Aged About 36 Years, Malwara, P.s. Chitalwana, District Jalore. (At Present Lodged In District Jail Barmer).

----Petitioners Versus State, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. RJ Punia
For Respondent(s)        :     Mr. A.R. Choudhary, P.P.

Mr. K.L. Vishnoi, for the complainant

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.30/2021 of

Police Station Dhorimana, District Barmer for the offences

punishable under Sections 341, 323 and 307 of IPC and 3/25 of

Arms Act. They have preferred this bail application under Section

439 Cr.P.C.

Learned counsel for the petitioners has submitted that it is a

case of no injury. It is also submitted that now the parties have

entered into compromise.

(2 of 2) [CRLMB-3520/2021]

Learned Public Prosecutor has opposed the bail application,

however, learned counsel for the complainant has verified the

factum of compromise.

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 Budha Ram S/o

Kesha Ram and Popat Lal S/o Kala Ram shall be released on bail in

connection with FIR No.30/2021 of Police Station Dhorimana,

District Barmer 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

67-Taruna/-

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