Gorkha Ram @ Gordhan Ram vs State Of Rajasthan
2021 Latest Caselaw 9316 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5371/2021

Gorkha Ram @ Gordhan Ram S/o Sh. Dhanna Ram, Aged About 25 Years, R/o Amla, P.s. Phalodi, District Jodhpur. (At Present Lodged In Sub Jail, Phalodi).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Akash Goyal (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.329/2020

of Police Station Lohawat, District Jodhpur for the offence(s)

punishable under Section(s) 379 of IPC. 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 after

rejection of first bail application of the petitioner by this court

charge-sheet has been filed. It is further submitted that the

offences alleged to have been committed by the petitioner is

triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-5371/2021]

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)

Gorkha Ram @ Gordhan Ram S/o Sh. Dhanna Ram shall be

released on bail in connection with FIR No.329/2020 of Police

Station Lohawat, District Jodhpur 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

38-mohit/-

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