Chunna Ram vs State Of Rajasthan
2022 Latest Caselaw 7791 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR.

.....

S.B. Criminal Misc. Bail Application No. 6160/2022.

Chunna Ram son of Prema Ram, aged 46 years, resident of

Village Kukawas, Tehsil & Police Station Bagoda, District Jalore

(Accused In Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Koshlendra Vallabh Vyas. For Respondent(s) : Mr. Arun Kumar, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/05/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

48/2022, Police Station Airport, Jodhpur (East), for the offences

under Sections 147, 148, 341, 323, 324, 326, 307/149 of the

Indian Penal Code and Sections 3/25, 27 of the Arms Act.

Learned counsel for the petitioner submits that similarly

situated co-accused, Jasraj @ Dudiya, has already been granted

bail by this Court on 18.04.2022 and the case of the present

petitioner is not distinguishable from that of the co-accused. 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.

(2 of 2) [CRLMB-6160/2022]

Learned Public Prosecutor has vehemently opposed the bail

application.

I have considered the arguments advanced before me and

gone through the material available on record.

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, Chunna

Ram S/o Prema Ram, shall be enlarged on bail in 48/2022,

Police Station Airport, Jodhpur (East), 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 49-Mohan/-

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