Poonama Ram vs State
2022 Latest Caselaw 6626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4930/2022

Poonama Ram S/o Dhura Ram, Aged About 30 Years, R/o Keravi Rajeev Nagar Pur Sanchore Ps Dist. Jalore (Lodged In Sub Jail Sanchore)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Teja Ram For Respondent(s) : Mr. A. R. Choudhray, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.20/2022, Police Station Sanchore,

District Jalore, registered for the offence under Section 379, 467,

468, 482, 201 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offences

are triable by the Magistrate and the petitioner is behind the bar

and his further incarceration is not required in the case and

further investigation and trial will take sufficiently long time,

therefore, benefit of bail may be granted to the accused petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-4930/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the 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- Poonama Ram S/o Dhura Ram,

arrested in connection with F.I.R. No.20/2022, Police Station

Sanchore, District Jalore, shall be released on bail, provided they

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

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

Thousand) to the satisfaction of the 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.

(FARJAND ALI),J 73-nidhi/-

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