Rajasthan High Court - Jodhpur
(Kalu Ram & Ors. vs . State Of Rajasthan) on 22 April, 2014
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3557/2014
(Kalu Ram & Ors. Vs. State of Rajasthan)
Date of order : : 22.04.2014
HON'BLE MS.JUSTICE NIRMALJIT KAUR
Mr.M.K.Garg, counsel for the petitioners. Mr.C.S.Ojha, counsel for the State.
The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.79/2014, Police Station Jaitsar, District Sri Ganganagar for the offence under Sections 363, 366 of the IPC.
The statements of the girls have been recorded under Section 161 of the Cr.P.C. wherein they have stated that they ran away with the respective petitioners out of their own free will in order to get married to them.
Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Kalu Ram S/o Manphool Ram, (2) Dulla Ram S/o Dana Ram and (3) Mangla Ram S/o Lilu Ram shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NIRMALJIT KAUR), J.
NK