Bhanwara Ram vs State Of Rajasthan
2021 Latest Caselaw 8463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4324/2021

1. Bhanwara Ram S/o Sh. Bhojaram, Aged About 56 Years, Chak 15 O, Tehsil Karanpur, District Sri Ganganagar. (Presently Lodged At Sub Jail Anoopgarh).

2. Pema Ram S/o Sh. Bhojaram, Aged About 50 Years, Chak 15 O, Tehsil Karanpur, District Sri Ganganagar. (Presently Lodged At Sub Jail Anoopgarh).

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

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla For Respondent(s) : Mr. AR Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.02/2020

of Police Station Rawla, District Sri Ganganagar for the offence(s)

punishable under Section(s) 420, 467, 468, 471, 120-B 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).

(2 of 2) [CRLMB-4324/2021]

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

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)

Bhanwara Ram S/o Sh. Bhojaram and Pema Ram S/o Sh.

Bhojaram shall be released on bail in connection with FIR

No.02/2020 of Police Station Rawla, District Sri Ganganagar

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

248-pratibha/-

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