Virma Ram vs State
2021 Latest Caselaw 17837 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15657/2021

Virma Ram S/o Jhumaji, Aged About 27 Years, B/c Garasiya, R/o Matafali Siyava, Police Station Riico Abu Road District Sirohi. (At Present Lodged In Sub Jail, Aburoad)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

The petitioner has been arrested in connection with F.I.R.

No.157/2020, Police Station RIICO Aburoad, District Sirohi, for the

offences punishable under Section 302/15, 120-B IPC. He has

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

Counsel for the petitioner submits that specific allegation for

inflicting head injury to the deceased has been attributed against

co- accused Duda Ram and other accused Kanta. Only information

of co-accused under Section 27 of the Evidence Act in which it has

been mentioned that this petitioner gave Rs.30,000/- for murder

of the deceased. No recovery has been made from the petitioner.

Challan of the case has already been presented. Now, no

investigation is pending against the petitioner. The accused-

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

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

should be granted to the accused-petitioner.

Learned Public Prosecutor has 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 Virma Ram S/o Jhumaji

shall be released on bail in connection with F.I.R. No.157/2020,

Police Station RIICO Aburoad, District Sirohi 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

21-prashant/-

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