Uma Ram vs State Of Rajasthan
2022 Latest Caselaw 14553 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15288/2022

Uma Ram S/o Achla Ram, Aged About 60 Years, Jakhara, P.s. Gida Dist. Barmer.

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

----Respondent

For Petitioner(s) : Mr. Rajesh Panwar Sr. Advocate with Mr. Mohan Prakash Ranga For Respondent(s) : Mr. Sharwan Bishnoi, PP Mr. Hanuman Singh

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

12/12/2022

The present cr. misc. bail application under Section 438 of

Cr.P.C. has been preferred by the applicant Uma Ram against the

order dated 24.11.2022 passed by the learned Addl. Sessions

Judge No.1, Barmer in Cr. Misc. Case No.1347/2022 arising out of

FIR No.216/2022, Police Station Gida, District Barmer for the

offences under Section 341, 342, 323, 354, 382/34 of the IPC.

Learned counsel for the applicant submits that the

complainant has developed totally false and concocted story in

order to harass and humiliate the applicant, whereas no such

incident as alleged has taken place. It is further submitted that

the applicant is 60 years' old person and his arrest in the present

false case would cause incalculable harm to his self esteem and

prestige.

(2 of 2) [CRLMB-15288/2022]

Per contra learned Public Prosecutor and learned counsel

appearing for the complainant opposed the prayer made by

learned counsel for the applicant.

Heard learned counsel for the parties and perused the case

diary as well as the factual report submitted by the investigating

officer.

As per the factual report produced by the learned Public

Prosecutor, it is revealed that the investigating agency found that

prima facie the applicant has committed the offence punishable

under Sections 341, 342, 323. 354 and 382/34 IPC and in as

many as two more cases, the trial for the offences under Sections

420, 120B, 147, 148, 149, 452, 323, 325 of the IPC is pending

consideration.

In view of the above, no case for grant of anticipatory bail is

made out.

Hence, the present anticipatory bail application is hereby

rejected.

(MADAN GOPAL VYAS),J 170-CPGoyal/-

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