Ramesh @ Ramjan Khan vs State Of Rajasthan
2022 Latest Caselaw 6623 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5625/2022

Ramesh @ Ramjan Khan S/o Sh. Jabroo Khan, Aged About 47 Years, B/c Mohammedan R/o Mandwala Tehsil And Dist. Jalore Raj. (Presently Lodged In Dist. Jail Jalore)

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

----Respondent

For Petitioner(s) : Mr Pradeep Shah For Respondent(s) : Mr S.K. Bhati PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

CrPC on behalf of the petitioner, who is in judicial custody in

connection with FIR No.413/2019 registered at Police Station

Kotwali, Jalore for offence under Sections 420, 406 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Having considered the rival submissions, in the 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 is allowed. It is ordered

that the accused-petitioner Ramesh @ Ramjan Khan s/o Sh.

Jabroo Khan arrested in connection with FIR No.413/2019

registered at Police Station Kotwali, Jalore shall be released on

bail, if not wanted in any other case, provided he furnishes a

(2 of 2) [CRLMB-5625/2022]

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 and every date of hearing and whenever called

upon to do so till completion of the trial.

(FARJAND ALI),J 143-neha/-

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