Rajasthan High Court - Jodhpur
Deva Ram vs State on 14 October, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 9492 / 2017
Deva Ram Son of Padma Ram, By Caste Jat, Resident of Village
Jogasar Garal, Tehsil & District Barmer. (At Present Lodged in Sub
Jail Balotra District Barmer)
----Petitioner
Versus
State of Rajasthan Through Public Prosecutor.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. RJ Punia
For Respondent(s) : Mr. Arjun Singh Rathore PP
_____________________________________________________
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA
Order 14/10/2017 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No. 124/2015 of Police Station, Pachpadra, District Barmer, for the offence punishable under Section 19/54, 14/57, 54A. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that co- accused has already been released on bail and no previous conviction has been recorded against the accused- petitioner.
Learned Public Prosecutor has opposed the bail application.
(2 of 2) [CRLMB-9492/2017] 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 petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Deva Ram Son of Padma Ram shall be released on bail in connection with FIR No. 124/2015 of Police Station, Pachpadra, District Barmer provided he 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 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.
(RAMCHANDRA SINGH JHALA)J. Item no.159