Rajasthan High Court - Jodhpur
(Ratana Ram vs . State Of Rajasthan) on 22 April, 2014
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S. B. CRIMINAL MISC. BAIL APPLICATION NO. 2918/2014 (Ratana Ram Vs. State of Rajasthan) Date of order :: 22.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr. Dinesh Vishnoi for Mr. R.J. Punia, counsel for the petitioner Mr. Ashok Upadhyaya, counsel for the State.
<><><><> The present bail application has been filed under Section 439 of Cr.P.C. The petitioner has been arrested in connection with FIR No. 84/2013, Police Station Chitalwana, District Jalore for the offences under Sections 458, 365 & 307/34 of I.P.C.
The co-accused have been enlarged on bail. Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 of Cr.P.C. is allowed and it is ordered that the accused-petitioner - Ratana Ram s/o Punma Ram shall be enlarged on bail provided he 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NIRMALJIT KAUR), J.
IK