Bhagwana Ram vs State Of Rajasthan
2021 Latest Caselaw 9577 Raj

(1 of 2) [CRLMB-6712/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6712/2021

1. Bhagwana Ram S/o Sh. Loon Singh, Aged About 32 Years, R/o Sindhyo Ki Dhani, Rampura Bhatiyan, Police Station Mathaniya, Dist. Jodhpur.

2. Rakha Ram @ Setha Ram S/o Sh. Loon Singh, Aged About 37 Years, R/o Sindhyo Ki Dhani, Rampura Bhatiyan, Police Station Mathaniya, Dist. Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Sravan Kumar Sainee, Adv.

through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/05/2021

The petitioners have been arrested in connection with FIR

No.184/2021 of Police Station Mandore, District Jodhpur for the

offences punishable under Sections 143, 341, 323, 307/34 IPC.

They have preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioners submits that similar situated co-

accused namely Loonsingh and Kishore Singh have already been

enlarged on bail by this Court and the case of the present

petitioners is similar to that of the co-accused. The accused-

petitioners are 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-petitioners.

(2 of 2) [CRLMB-6712/2021]

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

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Bhagwana Ram S/o

Sh. Loon Singh and (2) Rakha Ram @ Setha Ram S/o Sh. Loon

Singh, shall be released on bail in connection with FIR

No.184/2021 of Police Station Mandore, District Jodhpur provided

they execute a personal bond in a sum of Rs.1,00,000/- with two

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

of learned trial court for 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.

(MANOJ KUMAR GARG),J 62-MS/-

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