Devi Sahai Son Of Shri Talla vs State Of Rajasthan
2022 Latest Caselaw 7527 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     D.B. Criminal Misc. SOS Application No.1582/2022

                                          IN

                 D.B. Criminal Appeal No. 346/1989

   1. Devi Sahai Son of Shri Talla
   2. Babu Lal son of Shri Khayali
   3. Hukum Chandra son of Shri Khayali
   4. Banwari alias Bannu son of Shri Khayali
   5. Tota Ram son of Shri Lallu Ram
         All residents of village Patan Mewan Police Station Khairthal
         District Alwar. At present in Central Jail, Jaipur.
                                     ----Accused-Applicants (Respondents)

Versus State of Rajasthan through the P.P.

                                                  ----Non-applicant (Appellant)


For Accused-                  :    Mr. Harendra Singh with Mr. Jaswant
Applicants                         Singh Rathore
(Respondents)(s)
For State                     :    Mr. Javed Choudhary, Addl.G.A.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

29/11/2022

Heard.

Pursuant to order dated 31.10.2022, the respondents

accused Devi Sahai, Babu Lal, Hukum Chandra, Banwari @ Bannu

and Tota Ram have been arrested and produced before this Court

today.

An application for grant of bail has been filed on behalf of the

applicants-respondents in which it has been stated that though

earlier bailable warrants were issued for their appearance, they

(2 of 2) [SOSA-1582/2022]

could not appear as they were illiterate old aged persons and they

were not under any legal advise to personally appear, though they

have engaged their counsel to represent them.

Taking into consideration the aforesaid submission, we are

inclined to allow bail applications filed by respondents Devi Sahai,

Babu Lal, Hukum Chandra, Banwari @ Bannu and Tota Ram. It is

ordered that each of the applicants-respondents shall be released

on bail today itself on each of them furnishing personal bond of

Rs.25,000/- to the satisfaction of the Registrar Judicial with the

stipulation that they will remain personally present before the

Court as and when directed.

The application for bail is allowed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

ARTI SHARMA /26

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