Rajasthan High Court - Jodhpur
Prabhuram vs State Of Rajasthan on 29 April, 2020
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3789/2020
Prabhuram S/o Udaram, Aged About 37 Years, By Caste Vishnoi,
R/o Dhadhu, Tehsil Phalodi, District Jodhpur.
(At Present Lodged At Sub Jail Phalodi).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3790/2020
1. Bhomsingh S/o Nagsingh, Aged About 30 Years, By Caste
Rajput, R/o Sujansingh Ki Dhani Dhadhu, Tehsil Phalodi, District
Jodhpur Raj.
2. Surendra S/o Bachana Ram, Aged About 18 Years, By Caste
Vishnoi, R/o Dhadhu, Tehsil Phalodi, District Jodhpur Raj.
3. Rajesh S/o Manohar Ram, Aged About 18 Years, By Caste
Vishnoi, R/o Bhadunagarh Dhadhu, Tehsil Phalodi, District
Jodhpur Raj.
4. Nathu Ram S/o Anna Ram, Aged About 35 Years, By Caste
Vishnoi, R/o Umaninagar Dhadhu, Tehsil Phalodi, District Jodhpur
Raj.
5. Sunil S/o Mangilal, Aged About 18 Years, By Caste Vishnoi, R/
o Matolchak Dhadhu, Tehsil Phalodi, District Jodhpur Raj.
(At Present Lodged At Sub Jail Phalodi).
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 3791/2020
Hirkanram S/o Chhoga Ram, Aged About 65 Years, By Caste
Khichar Vishnoi, R/o Bhadunagar Dhadhu, Tehsil Phalodi, District
Jodhpur Raj. (At Present Lodged At Sub Jail Phalodi).
----Petitioner
Versus
State, Through P.p.
----Respondent
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(2 of 3) [CRLMB-3789/2020]
S.B. Criminal Miscellaneous Bail Application No. 3792/2020
Ramniwas S/o Magna Ram, Aged About 18 Years, By Caste
Bishnoi, R/o Matol Chak Dhudhu, Police Station Phalodi, District
Jodhpur. (At Present Lodged In Central Jail Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. B.R. Godara through Video
Conference on What's App
For Respondent(s) : Mr. Farzand Ali AAG Cum GA through
Video Conference on What's app.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 29/04/2020 Lawyers are abstaining from work in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).
All the aforesaid four bail applications shall stand decided by this common order as they arise out of the same F.I.R.
The present bail applications have been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. Nos. 480/2019, Police Station Phalodi, District Jodhpur for the offences under Sections 147, 148, 149, 353, 307 and 120-B of IPC.
I have gone through the order impugned & pleadings in the bail applications.
Heard learned counsel for the parties through Video Conference on What's app.
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(3 of 3) [CRLMB-3789/2020] Learned counsel for the petitioners submits that charge sheet in the case has been filed. Similar situated co-accused have been enlarged on bail.
Mr. Farzand Ali, AAG Cum GA opposes the bail applications. Having regard to the facts and circumstances of the case and upon a consideration of the pleadings in the bail applications and also considering the peculiar circumstances prevailing in the country due to the pandemic of COVID-19, this Court is of the opinion that the petitioners are entitled for grant of bail under Section 439 of Cr.P.C.
Consequently, all the four bail applications filed under Section 439 of Cr.P.C. are allowed. It is ordered that the accused- petitioners (1) Prabhuram S/o Udaram, (2) Bhomsingh S/o Nagsingh, (3) Surendra S/o Bachana Ram, (4) Rajesh S/o Manohar Ram, (5) Nathu Ram S/o Anna Ram, (6) Sunil S/o Mangilal, (7) Hirkanram S/o Chhoga Ram & (8) Ramniwas S/o Magna Ram, arrested in connection with F.I.R. No. 480/2019, Police Station Phalodi, District Jodhpur shall be released on bail provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(VINIT KUMAR MATHUR),J 5-SanjayS/-
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