Rajasthan High Court - Jodhpur
Shrawan Ram vs State Of Rajasthan (2024:Rj-Jd:29484) on 19 July, 2024
Author: Rajendra Prakash Soni
Bench: Rajendra Prakash Soni
[2024:RJ-JD:29484]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail Application No. 8068/2024
Shrawan Ram S/o Kala Ram, aged about 35 years, resident of
Chodhariyo Ka Was, Kalyanpur, Police Station Kalyanpur, District
Balotra.
(Presently Lodged In Sub Jail Balotra)
----Petitioner
Versus
State of Rajasthan through PP
----Respondent
For Petitioner(s) : Mr. J.V.S. Deora on behalf of
Mr. Teja Ram.
For Respondent(s) : Mr. Laxman Solanki, PP.
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI
Order 19/07/2024
1. The applicant is under arrest in connection with crime registered pursuant to F.I.R. Number 231/2024 of Police Station Pachpadra, District Balotra, in respect of offences punishable under S ections 3 3 2 , 3 5 3 , 3 0 7 o f t h e I n d i a n P e n a l C o d e and Section 3 of the PDPP Act and Section 19/54 of t h e R a j a s t h a n E x c i s e A c t . He has approached this Court by way of this application for bail under Section 439 Cr.P.C.
2. I have considered the rival submissions made by learned counsel for the applicant as well as learned Public Prosecutor and perused the record.
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3. Learned Public Prosecutor for the State has strongly objected the different submissions made by learned counsel for the applicant. He thus, craves rejection of the applicant's bail application.
4. I have given my anxious consideration to the rival submissions with reference to material placed before me.
5. On perusal of the record and upon consideration of the submissions, it would be prima facie clear that injuries caused to the injured Hanumana Ram are simple in nature and by blunt weapon. The damage allegedly caused to the Police vehicle is prima facie not significant.
6. Having considered the material available on record; the arguments advanced by counsel for the applicant particularly the facts narrated above and the fact that applicant is in custody since 17.06.2024; that bail rejection order goes to show that applicant is not involved in any other criminal case; that trial is likely to take its own considerable time and taking note of all these aspects I do not intent to go into the merits of the matter but of the considered view that the no useful purpose would be served by keeping the applicant in detention for an indefinite period therefore, I am inclined to grant indulgence of bail to the petitioner at this stage. (Downloaded on 19/07/2024 at 10:05:08 PM)
[2024:RJ-JD:29484] (3 of 3) [CRLMB-8068/2024]
7. Consequently, the present bail application is allowed and it is directed that the accused-petitioner Shrawan Ram S/o Kala Ram, arrested in connection with the F.I.R. No. 231/2024, registered at Police Station Pachpadra, District Balotra, shall be released on bail provided he furnishes a personal bond and two surety bonds of sufficient amount 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. This order is subject to the condition that accused, within 7 days of his release, and sureties on the day of furnishing bail, will also furnish details of their all bank accounts, with bank and branch name, in shape of an affidavit, and submit legible copy of their Aadhar cards as well as copy of front page of Bank pass book, for smooth recovery of penalty amount, if there arise a need for recovery of penalty under Section 446 Cr.P.C in future.
(RAJENDRA PRAKASH SONI),J 35-Mohan/-
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