Damaram vs State Of Rajasthan
2021 Latest Caselaw 8287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4358/2021

Damaram S/o Shri Narnaram, Aged About 22 Years, By Caste Jaat, R/o Sarno Ka Talla, Hodu, Tehsil Sindhari, District Barmer (Raj.). (At Present Lodged In Sub Jail, Balotra).

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

----Respondent

For Petitioner(s) : Mr. Pritam Solanki For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021 Heard learned counsel for the parties and perused material

on record.

The petitioner(s) has/have been arrested in FIR No.209/2020

of Police Station Sindhari, District Barmer for the offence(s)

punishable under Section(s) 457, 380 IPC. He/She/They has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-4358/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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)

Damaram S/o Shri Narnaram shall be released on bail in

connection with FIR No.209/2020 of Police Station Sindhari,

District Barmer provided he/she/they execute(s) 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/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

250-pratibha/-

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