Devaram vs State Of Rajasthan ...
2023 Latest Caselaw 1890 Raj

[2023/RJJD/005809]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2201/2023

Reshmaram S/o Sh. Manaram, Aged About 54 Years, Bardadiya Gordhanpura, P.s. Nana, Dist. Pali. (Presently Lodged In Sub Jail, Bhninmal).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2203/2023 Devaram S/o Sh. Manaram, Aged About 40 Years, Karda, P.s. Karda, Dist.jalore. (Presently Lodged In Sub Jail, Bhinmal).

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

----Respondent

For petitioners(s) : Mr. Ashok Kumar For Respondent(s) : Mr. A. R. Malkhani, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

17/02/2023

The petitioners have been arrested in connection with FIR

No.143/2022 of Police Station Karda, District Jalore for the

offences punishable under Sections 457, 380, 401, 411, 413, 414

& 120B IPC. They have preferred these bail applications under

Section 439 Cr.P.C.

Learned counsel for the petitioners submits that the

petitioners have falsely been implicated in the present case and

similarly situated co-accused Bharma Ram has already been

[2023/RJJD/005809] (2 of 2) [CRLMB-2201/2023]

enlarged on bail by coordinate Bench of this Court vide order

dated 03.01.2023. The accused-petitioners are behind bars and

the trial of the case will take time. Therefore, it is prayed that the

accused-petitioners may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

applications and submitted that the accused-petitioners are

habitual offenders.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail applications filed under Sec.439 Cr.P.C.

are allowed and it is directed that petitioners (1) Reshmaram S/

o Sh. Manaram & (2)Devaram S/o Manaram shall be released

on bail in connection with FIR No.143/2022 of Police Station

karda, District Jalore provided they execute personal bonds in a

sum of Rs.1,00,000/- each with two sound and solvent sureties of

Rs.50,000/- to the satisfaction of 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.

(MADAN GOPAL VYAS),J 88-89nidhi/-

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