Oma Ram vs State
2022 Latest Caselaw 3383 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2755/2022

Oma Ram S/o Shri Ram Chandra, Aged About 41 Years, B/c Jat, R/o Khatiyasani P.s. Dangiawas Dist. Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 2245/2022 Ramesh S/o Shri Bhura Ram, Aged About 25 Years, R/o Near Thakurji Ka Mandir, Dangiyawas, P.s. Dangayiwas, Dist. Jodhpur (Raj.).

(In Judicial Custody At Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Surendra Singh Choudhary.

Mr. Pradeep Choudhary.

For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2022

The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

F.I.R No.24/2022, Police Station Banar, Jodhpur, for the offences

punishable under Sections 392, 120-B I.P.C.

Learned counsel for the petitioners submits that the offences

(2 of 2) [CRLMB-2755/2022]

alleged to have been committed by the petitioners are triable by

magistrate. The accused-petitioners are in judicial custody and the

trial of the case will take sufficient long time to be concluded.

Therefore, the benefit of bail should be granted to the accused-

petitioners.

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

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail applications filed under Sec.439 Cr.P.C.

are allowed and it is directed that petitioners Oma Ram S/o Shri

Ram Chandra & Ramesh S/o Shri Bhura Ram shall be released on

bail in connection with F.I.R No.24/2022, Police Station Banar,

Jodhpur provided they execute a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-

each to the satisfaction of learned trial court for their appearance

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

called upon to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 46-47.prashant/-

Powered by TCPDF (www.tcpdf.org)