Ramu Ram @ Ramesh Meghwal vs State
2021 Latest Caselaw 8357 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3152/2021

Ramu Ram @ Ramesh Meghwal S/o Sh. Sugna Ram, Aged About 22 Years, B/c Meghwal, R/o Village Dariya, P.s. Shergarh, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jagdish Kumar Vishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

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/CR

No.39/2021 of Police Station Sadar Bazaar, District

Jodhpur for the offence(s) punishable under Section(s)

341, 323, 354, 363, 366, 376(2)(i) read with 120-B IPC

and Sections 7/8, 5(i)/6 read with Sections 17 and 18 of

the POCSO Act. 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 sexual assault is against co-accused

Mohammaed Abu Ubbed @ Sohail. It is further submitted

that the petitioner is the worker of the guest house, in

(2 of 2) [CRLMB-3152/2021]

which, the above named co-accused has allegedly raped

the prosecutrix.

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) - Ramu Ram @ Ramesh Meghwal S/o Sh.

Sugna Ram shall be released on bail in connection with

FIR/CR No.39/2021 of Police Station Sadar Bazaar,

District Jodhpur 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

20-msrathore/-

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