Khuma Ram vs State Of Rajasthan
2021 Latest Caselaw 9472 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4119/2021

Khuma Ram S/o Vishna Ram, Aged About 27 Years, R/o Bhadwasi, Police Station Sadar Nagaur, Dist. Nagaur. (At Present Lodged In District Jail, Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.0011/2021 of

Police Station Kuchera, District Nagaur for the offences punishable

under Sections 353, 307 of the IPC and 3/25 of the Arms Act. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

first bail application of the petitioner was dismissed by this Court

as not pressed while granting him liberty to file a fresh bail

application before the trial court after filing of the charge-sheet. It

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

submitted that though the allegation against the petitioner is to

the effect that he had fired gunshot on the police party but no one

got injured in the alleged incident.

(2 of 2) [CRLMB-4119/2021]

Learned Public Prosecutor has 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

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Khuma Ram S/o

Vishna Ram shall be released on bail in connection with FIR

No.0011/2021 of Police Station Kuchera, District Nagaur provided

he executes 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 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

15-akash/-

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