Vela Ram vs State Of Rajasthan
2022 Latest Caselaw 8116 Raj

(1 of 2) [CRLMB-7390/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7390/2022

Vela Ram S/o Husa, Aged About 30 Years, R/o Kitawato Ka Was, Police Station Ogna, District Udaipur. (At Present Lodged In Central Jail, Udaipur)

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

----Respondent

For Petitioner(s) : Mr. Love Jain For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI (VACATION JUDGE)

Judgment / Order

03/06/2022 This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.

12/2022 of Police Station Ogna, Udaipur for the offences

punishable under Sections 307, 459, 326 & 323 of IPC. He has

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

Learned counsel for the petitioner submits that the injury is

not dangerous to life. It is also contended that only a single injury

is attributed and there is no repeatance of the same.

Learned counsel for the petitioner further submits that

charge-sheet in this case has already been filed. It is also

contended that there are no previous criminal antecedents of the

present petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7390/2022]

Having regard to the totality of the facts and circumstances

of the case as also the fact that conclusion of the proceedings is

likely to take some time and without expressing any opinion on

the merits of the case, this Court deems 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 Vela Ram S/o

Husa shall be released on bail in connection with FIR No. 12/2022

of Police Station Ogna, Udaipur 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.

(DR.PUSHPENDRA SINGH BHATI), VJ 129-Arvind/sudheer-

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