Rajasthan High Court - Jodhpur
Satyanarayan @ Satu vs State Of Rajasthan on 4 September, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10740/2019
1. Satyanarayan @ Satu S/o Shri Nathu Lal, Aged About 30
Years, B/c Pardi, Resident Of Bilakhedi, Police Station
Dharnavada, District Guna (Madhyapradesh). (At Present
Lodged In Central Jail, Jodhpur)
2. Udal S/o Sh.Jagannath, Aged About 25 Years, B/c Pardi,
Resident Of Bilakhedi, Police Station Dharnavada, District
Guna (Madhyapradesh). (At Present Lodged In Central
Jail, Jodhpur)
3. Murari S/o Sh. Jagannath, Aged About 25 Years, B/c
Pardi, Resident Of Bilakhedi, Police Station Dharnavada,
District Guna (Madhyapradesh). (At Present Lodged In
Central Jail, Jodhpur)
4. Jaggu @ Jagbahadur S/o Shri Nathu Lal, Aged About 25
Years, B/c Pardi, Resident Of Bilakhedi, Police Station
Dharnavada, District Guna (Madhyapradesh). (At Present
Lodged In Central Jail, Jodhpur)
5. Jitu S/o Shri Madan, Aged About 40 Years, B/c Pardi,
Resident Of Bilakhedi, Police Station Dharnavada, District
Guna (Madhyapradesh). (At Present Lodged In Central
Jail, Jodhpur)
6. Ramdas S/o Shri Ramratan, Aged About 30 Years, B/c
Pardi, Resident Of Bilakhedi, Police Station Dharnavada,
District Guna (Madhyapradesh). (At Present Lodged In
Central Jail, Jodhpur)
7. Ranjha S/o Shri Bhera Ram @ Bheru Singh, Aged About
19 Years, B/c Pardi, Resident Of Bilakhedi, Police Station
Dharnavada, District Guna (Madhyapradesh). (At Present
Lodged In Central Jail, Jodhpur)
8. Ramawatar S/o Shri Bhera Ram @ Bheru Singh, Aged
About 19 Years, B/c Pardi, Resident Of Bilakhedi, Police
Station Dharnavada, District Guna (Madhyapradesh). (At
Present Lodged In Central Jail, Jodhpur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
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(2 of 3) [CRLMB-10740/2019]
For Petitioner(s) : Mr. MA Rao
For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 04/09/2019 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.183/2019 of Police Station Udaimandir District Jodhpur for the offences punishable under Sections 457, 380/511 IPC. They have preferred this bail application under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application. 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, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners Satyanarayan @ Satu S/o Shri Nathu Lal, Udal S/o Sh.Jagannath, Murari S/o Sh. Jagannath, Jaggu @ Jagbahadur S/o Shri Nathu Lal, Jitu S/o Shri Madan, Ramdas S/o Shri Ramratan, Ranjha S/o Shri Bhera Ram @ Bheru Singh and Ramawatar S/o Shri Bhera Ram @ Bheru Singh, shall be released on bail in connection with FIR No.183/2019 of Police Station Udaimandir District Jodhpur provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of (Downloaded on 04/09/2019 at 09:02:13 PM) (3 of 3) [CRLMB-10740/2019] learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
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