Harka Ram vs State Of Rajasthan
2021 Latest Caselaw 8307 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4155/2021

Harka Ram S/o Ganga Ram, Aged About 30 Years, Janiyo Ki Dhani, Naya Wada, Tehsil Bagoda, District Jalore. (At Present Lodged In Sub Jail Bhinmal).

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

----Respondent

For Petitioner(s) : Mr. G.R. Poonia, Sr. Adv. Assisted by Mr. Rajendra Prasad For Respondent(s) : Mr. Laxman Solanki, PP For Complainant(s) : Mr. R.R Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.101/2020

of Police Station Bagoda, District Jalore for the offence(s)

punishable under Section(s) 341, 323, 143 and 365 of 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 the

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

is/are triable by Magistrate.

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed the bail application(s).

(2 of 2) [CRLMB-4155/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

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

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)

Harka Ram S/o Ganga Ram shall be released on bail in connection

with FIR No.101/2020 of Police Station Bagoda, District Jalore

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

145-mohit/-

Powered by TCPDF (www.tcpdf.org)