Rajasthan High Court - Jodhpur
Narayan Ram vs State Of Rajasthan (2024:Rj-Jd:40721) on 1 October, 2024
Author: Rajendra Prakash Soni
Bench: Rajendra Prakash Soni
[2024:RJ-JD:40721]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11479/2024
Narayan Ram S/o Sunda Ram, Aged About 22 Years, R/o
Khejadli, Police Station Luni, District Jodhpur. (Lodged In Central
Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Ghewar Ram
For Respondent(s) : Mr. N.S. Chandawat, PP
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI
Order 01/10/2024
1. Arrested in furtherance of FIR No.342/2024, registered at Police Station Banar, District Jodhpur City East, petitioner has filed this application under Section 483 BNSS (Section 439 of old code) for releasing him on bail. The petitioner is charged for offences punishable under Sections 281, 125, 132, 121(1), 109(1), 115(2), 303(2) of the B.N.S. and Section 3 of the PDPP Act and Section 4/21 of MMRD Act.
2. I have considered the rival submissions of learned counsel for the petitioner as well as learned Public Prosecutor and perused the record.
3. Learned Public Prosecutor for the State has strongly objected the different submissions made by learned counsel for the petitioner and submitted that in the facts of the present case, it is expedient that accused be kept in the custody. He thus, craves rejection of the petitioner's bail application.
4. I have given my anxious consideration to the rival submissions with reference to material placed before me. Factual (Downloaded on 04/10/2024 at 09:54:13 PM) [2024:RJ-JD:40721] (2 of 2) [CRLMB-11479/2024] report produced by the learned Public Prosecutor is taken on record.
5. On perusal of the record and upon consideration of the submissions, it would be clear that allegation of hitting police vehicle is on co-accused Mahendra and at the time of incident petitioner was sitting on a motorcycle and escorting Bajri vehicle. The case is exclusively triable by Magistrate court. The petitioner is not involved in any other case and trial of the case will take sufficient time to conclude. Therefore, this Court is of the opinion that it is a fit case for grant of indulgence of bail to the petitioner.
6. Consequently, the present bail application is allowed and it is directed that the accused-petitioner Narayan Ram S/o Sunda Ram, arrested in connection with the FIR No.342/2024, registered at Police Station Banar, District Jodhpur City East 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 88-suraj/-
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