Raja Ram vs State Of Rajasthan
2021 Latest Caselaw 17426 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13587/2021

Raja Ram S/o Ganpat Ram, Aged About 28 Years, R/o Motai P.s. Chakhu District Jodhpur (Presently Lodged In Sub Jail Phalodi District Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Kamal Singh Rathore For Respondent(s) : Mr. Arun Kumar, PP Mr. Kuldeep Bishnoi

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/11/2021

The matter comes up on an application seeking correction in

the name of the father of the petitioner in the cause title.

Counsel for the petitioner submits that due to typographical

error, in the rejection order of the trial court, the name of the

father of the petitioner has wrongly been mentioned as Bhajana

Ram in place of Ganpat Ram and for this reason, in the cause title

of the case the name of the petitioner's father has wrongly been

mentioned as Bhajana Ram. Counsel submits that now the trial

court vide order dated 11.11.2021 has corrected the said error.

Therefore, it is prayed that the name of father of the petitioner

may be corrected in the cause title.

For reasons stated in the application and in view of

submissions made, the application is allowed. Amended cause title

filed with the application is hereby taken on record.

(2 of 2) [CRLMB-13587/2021]

The matter is taken up today itself.

The petitioner has been arrested in connection with FIR

No.70/2021 of Police Station Chakhu for the offence punishable

under Section 341, 323, 307 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Counsel for the petitioner submits that similarly situated co-

accused Pappu Ram has already been enlarged on bail by this

Court and the case of the present petitioner is identical to that of

the co-accused. The accused-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 and learned counsel for the

complainant have 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

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 Raja Ram S/o Ganpat

Ram shall be released on bail in connection with FIR No.70/2021

of Police Station Chakhu provided he executes 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 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

97-MS/-

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