Rajasthan High Court
Dhannaram S/O Jaggu vs State Of Rajasthan (2023:Rj-Jp:41323) on 22 December, 2023
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:41323]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16369/2023
Dhannaram S/o Jaggu, Aged About 81 Years, R/o Dhokar Tan
Shyamgarh Police Station, Gokulpura, District Sikar (Raj.) (At
Present Lodge At District Jail Sikar)
----Accused-Petitioner
Versus
1. State Of Rajasthan, Through PP
Respondent
2. Surjaram S/o Ganpat Ram,
3. Manisha D/o Surjaram,
4. Priyanka D/o Surjaram,
All R/o Dohkar, Gokulpura, Sikar.
----Victims/Respondents
For Petitioner(s) : Ms. Dipti Jindal with
Mr. Amit Jindal
For Respondent(s) : Mr. Babu Lal Nasuna, P.P.
Mr. Amit Singh Shekhawat
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
22/12/2023
The present bail application has been filed under Section 439
Cr.P.C. The petitioner has been arrested in connection with FIR
No.0005/2023 registered at Police Station Gokulpura, District
Sikar for the offence(s) under Section(s) 147, 148, 149, 452,
341, 323 & 307 IPC and later on for the offence(s) under
Section(s) 147, 148, 149, 452, 341, 323 & 308 IPC
Learned counsel for the petitioner submits that he has falsely
been implicated in this case. She submits that there are omnibus
allegations against a large number of persons without any specific
injury attributed to the present accused-petitioner who is at an
advance age of 81 years. With regard to his criminal antecedents,
[2023:RJ-JP:41323] (2 of 2) [CRLMB-16369/2023]
learned counsel submits that barring one case, all other five
criminal cases pertain to the period in between the years 1993-
1998 and all six criminal cases registered against him involve
minor offences. She submits that the petitioner is in custody since
09.12.2023, investigation as against him is complete and prays for
his release on bail.
Per contra, learned Public Prosecutor assisted by learned
counsel for the complainants opposed the bail application.
Taking into consideration the submissions advanced by
learned counsel for the petitioner, the material available in the
case diary including the statement of the injured Surjaram which
does not reflect attribution of any specific injury to the petitioner
and especially, the very advance age of the petitioner; but,
without expressing any opinion on the merits of the case, this
Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed
that accused-petitioner Dhannaram S/o Jaggu shall be released
on bail under Section 439 Cr.P.C. in connection with afore-
mentioned FIR registered at concerned Police Station, provided he
furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees
One Lac only) together with two sureties in the sum of
Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction
of the trial court with the stipulation that he shall comply with all
the conditions laid down under Section 437(3) Cr.P.C.
(MAHENDAR KUMAR GOYAL),J
Manish/995
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