Ram Prasad vs State Of Rajasthan
2021 Latest Caselaw 8511 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3964/2021

1. Ram Prasad S/o Sh. Har Chand Meena, Aged About 38 Years, R/o Bhawanipura, P.s. Jahazpur, Dist. Bhilwara. (At Present Lodged In District Jail, Bhilwara).

2. Narendra Singh S/o Laxman Singh Meena, Aged About 32 Years, R/o Bhawanipura, P.s. Jahazpur, Dist. Bhilwara. (At Present Lodged In District Jail, Bhilwara).

3. Ram Swaroop S/o Sh. Gyarsi Ram Meena, Aged About 55 Years, R/o Bhawanipura, P.s. Jahazpur, Dist. Bhilwara. (At Present Lodged In District Jail, Bhilwara).

                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. JVS Deora
For Respondent(s)        :     Mr. Mohd. Javed Gauri, 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.70/2021

of Police Station Jahazpur, District Bhilwara for the offence(s)

punishable under Section(s) 332, 353, 379, 143 IPC and under

Section 3 of PDPP Act and under Section 4/21 MMDR Act.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-3964/2021]

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

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) Ram

Prasad S/o Sh. Har Chand Meena, Narendra Singh S/o Laxman

Singh Meena and Ram Swaroop S/o Sh. Gyarsi Ram Meena shall

be released on bail in connection with FIR No.70/2021 of Police

Station Jahazpur, District Bhilwara 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

244-pratibha/-

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