Ghanshyam vs State Of Rajasthan
2022 Latest Caselaw 8144 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7756/2022

Ghanshyam S/o Shri Budhram, Aged About 29 Years, R/o Ward No. 7, 3 Gm, Jantawali Gharsana Ps Nai Mandi Gharsana Dist. Sri Ganganagar Raj. (At Present Lodged At Central Jail Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Deepak Pareek For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

13/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.118/2022 of

Police Station Nai Mandi Gharasana, District Sriganganagar for the

offences punishable under Sections 307, 354, 354-D, 455, 324,

323 and 504 of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

injuries suffered by the complainant are simple in nature and even

otherwise he has falsely been implicated in this case.

Learned Public Prosecutor has 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

(2 of 2) [CRLMB-7756/2022]

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 Ghanshyam S/o

Shri Budhram shall be released on bail in connection with FIR

No.118/2022 of Police Station Nai Mandi Gharasana, 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.

(KULDEEP MATHUR), VJ 71-Taruna/-

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