Durga Ram vs State Of Rajasthan
2022 Latest Caselaw 8175 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4646/2022

Durga Ram S/o Pratapram, Aged About 33 Years, R/o Karmawas Patta Ps Bgadi Distt. Pali At Present Chutrawata Bera Ps Mandor Dist. Jodhpur Raj.

(Presently Lodged At Central Jail Jodhpur)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Madhu Kanwar W/o Sardar Singh, R/o Uddath P.S. Chakhu Teshil Phalodi Distt. Jodhpur Raj.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Narayan Dan.
For Respondent(s)         :     Mr. M.A. Siddiqui, G.A. cum AAG.



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

                          Judgment / Order

14/06/2022

This application for bail under Section 439 Cr.P.C. has been

filed by the petitioner who has been arrested in connection with

F.I.R. No.62/2022, registered at Police Station Mandor, District

Jodhpur, for offences under Sections 452 & 376(2) (N) of I.P.C.

Heard learned counsel for the petitioner as also the learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case by way of false allegation

of committing wrongful act as alleged against him in the F.I.R.

Counsel further submits that a perusal of F.I.R. reveals that a

story has been developed by the complainant only to harass and

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humiliate the petitioner to settle personal disputes. The petitioner

is in judicial custody and trial of the case will take sufficiently long

time, therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned G.A. cum AAG has opposed the bail application.

Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is of the opinion that the

bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C.

is allowed. It is ordered that the accused-petitioner Durga Ram

S/o Pratapram arrested in connection with F.I.R. No.62/2022,

registered at Police Station Mandor, District Jodhpur, shall be

released on bail, if not wanted in any other case, provided he

furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand)

and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand)

each, to the satisfaction of learned trial court, for his appearance

before that court on each & every date of hearing and whenever

called upon to do so till completion of the trial.

(KULDEEP MATHUR), VJ 2-Prashant/-

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