Ramchandra vs State Of Rajasthan
2022 Latest Caselaw 4564 Raj

(1 of 2) [CRLMB-3367/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3367/2022

Ramchandra S/o Ghewar Ram, Aged About 37 Years, R/o Dhatarwalo Ki Dhani, Bhakrasni, P.s. Kudi Bhagtasni, District Jodhpur (Raj.).

(Presently Lodged At Jail-Jodhpur)

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

----Respondent

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

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.65/2022, Police Station Luni, District Jodhpur, for the offences

punishable under Sections 307, 332, 353 and 3 P.D.P.P. Act.

Learned counsel for the petitioner submits that nobody got

injured in this case and the petitioner has no concern with the

alleged crime, neither any recovery has been made from the

possession of the petitioner. The petitioner is in judicial custody

and the trial of the case will take sufficient long time. Therefore,

the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-3367/2022]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Ramchandra

S/o Ghewar Ram shall be enlarged on bail in F.I.R. No.65/2022,

Police Station Luni, District Jodhpur provided he furnishes a

personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the learned trial Judge for

his appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J 50-prashant/-

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