Kalu Ram Pensiya vs State Of Rajasthan
2021 Latest Caselaw 17944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14426/2021

Kalu Ram Pensiya S/o Satyanarayan, Aged About 35 Years, R/o 20 Lm Lunia, Police Station Gharsana District Sri Ganganagar. (At Present Lodged In Sub Jail, Anupgarh)

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

----Respondent

For Petitioner(s) : Mr. DS Thind For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. RS Gill, for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.691/2019 of

Police Station Anoopgarh District Sriganganagar for the offences

punishable under Sections 307, 336, 427, 147, 148, 149 IPC and

3/25 and 3/27 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

petitioner is in custody since more than one year. It is also

submitted that it is not a injury case and now the parties have

entered into compromise. It is further submitted that since the

parties have entered into compromise, it would be very difficult for

the prosecution to prove the guilt of the accused.

(2 of 2) [CRLMB-14426/2021]

Learned Public Prosecutor has opposed the bail application,

however, learned counsel Mr. RS Gill appearing on behalf of

complainant has verified that the parties have entered into

compromise.

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 Kalu Ram

Pensiya S/o Satyanarayan shall be released on bail in connection

with FIR No.691/2019 of Police Station Anoopgarh District

Sriganganagar 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

Surabhii/42-

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