Rajasthan High Court - Jodhpur
Jitendra Kumar @ Jita Ram vs State Of Rajasthan on 9 October, 2018
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 8211/2018
1. Jitendra Kumar @ Jita Ram S/o Babu Ram, Aged About 20
Years, B/c Bheel, R/o Rakhana, Rohat Police Station, Tehsil
Rohat, District Pali.
2. Gorakh Ram S/o Dhalla Ram, by caste Bheel, aged about 21
years, R/o Bheelo Ki Dhani, Khutani Village, Rohat Police Station,
District Pali.
(Lodged in District Jail, Pali.)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. K.L. Chouhan.
For Respondent(s) : Mr. Pankaj Awasthi, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 09/10/2018 The petitioners have been arrested in connection with FIR No.190/2018 of Police Station Rohat, District Pali, for the offence punishable under Sections 457, 380 & 511 IPC and under Section 3 of PDPP Act. They have preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioners submits accused- petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the (2 of 2) case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Jitendra Kumar @ Jita Ram S/o Babu Ram & (2) Gorakh Ram S/o Dhalla Ram shall be released on bail in connection with FIR No.190/2018 of Police Station Rohat, District Pali, provided they execute a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.
(MANOJ KUMAR GARG),J Ishan(84) Powered by TCPDF (www.tcpdf.org)