Budha Ram @ Budhiya vs State Of Rajasthan
2021 Latest Caselaw 9459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6182/2021

Budha Ram @ Budhiya S/o Moda Ram Bundu, Aged About 53 Years, resident of Karnu, Panchodi Police Station, Distt. Nagaur Rajasthan. (Presently Lodged At District Jail, Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Kan Singh Oad, through V.C. For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/05/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

144/2019, Police Station Panchodi, District Nagaur, for the offence

punishable under Section 9/51 Wild Life Protection Act.

Learned counsel for the petitioner submits through video-call

that petitioner is in judicial custody and the trial of the case will

take sufficient long time to be concluded. Therefore, the benefit of

bail should be granted to the accused-petitioner.

Learned Public Prosecutor vehemently opposed the bail

application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-6182/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Budha Ram @ Budhiya

S/o Moda Ram Bundu shall be released on bail in connection with

FIR No. 144/2019, Police Station Panchodi, District Nagaur

provided he executes personal bond in a sum of Rs.1,00,000/- and

two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 70-Prashant/-

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