Chetanram vs State Of Rajasthan
2021 Latest Caselaw 16841 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14887/2021

1. Chetanram S/o Devaram, Aged About 31 Years, Meghwalo Ki Dhani, Sihanda Police Station Shergarh, District Jodhpur At Present District Jail Jodhpur

2. Shivaram S/o Sangaram, Aged About 30 Years, Sihanda Police Station Shergarh, District Jodhpur At Present District Jail Jodhpur

----Petitioners Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Vikram Sharma, PP

For Complainant(s) : Mr. Pankaj Gupta

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

11/11/2021

The petitioners have been arrested in connection with FIR

No.306/2021 of Police Station Shergarh Distt. Jodhpur for the

offence punishable under Sections 147, 148, 302/149, 323/149

and 341 of IPC. They have preferred this bail application under

Section 439 Cr.P.C.

Counsel for the petitioners submits that similarly situated co-

accused Vishnaramand Iraram have already been granted bail. It

is also submitted that the case of the present petitioners is similar

to that of the co-accused, who have already been enlarged on

bail. The accused-petitioners are in judicial custody and the trial

of the case will take sufficient long time to be concluded.

(2 of 2) [CRLMB-14887/2021]

Therefore, the benefit of bail should be granted to the accused-

petitioners.

Learned Public Prosecutor and learned counsel appearing for

the complainant have 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 petitioner no.1 Chetanram S/o

Devaram and petitioner no.2 Shivaram S/o Sangaram shall be

released on bail in connection with FIR No.306/2021 of Police

Station Shergarh Distt. Jodhpur provided they execute personal

bonds in a sum of Rs.1,00,000/- each with two sound and solvent

sureties of Rs.50,000/- 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

56-CPGoyal/-

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