Rajasthan High Court - Jodhpur
Jerama Ram @ Jairam & Anr vs State on 17 August, 2016
Author: P.K. Lohra
Bench: P.K. Lohra
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CRIMINAL MISC. BAIL (CRLMB) NO.7424/2016
JERAMA RAM @ JAIRAM & ANR.
V/S
STATE OF RAJASTHAN
Date of Order :: 17.08.2016
HON'BLE MR. P.K. LOHRA, J.
Mr. M.L.Bishnoi, for the Petitioners.
Mr. V.S.Rajpurohit, Public Prosecutor for the State.
ORDER
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The present bail application has been filed under Section 439 of Cr.P.C. The petitioner have been arrested in connection with FIR No.137/2016, Police Station Raniwada District Jalore for the offence under Sections 19/54 & 14/57 of Rajasthan Excise Act.
Having heard learned counsel for the parties, without expressing any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioners by enlarging him on bail.
Consequently, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Jerama Ram @ Jairam S/o Virma Ram (2) Ramesh Kumar S/o Ganga Ram arrested in connection with F.I.R. No.137/2016, Police Station Raniwada District Jalore shall be released on bail; provided they furnish a personal bond of Rs.50,000/- with two surety bonds of Rs.25,000/- each 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.
(P.K. LOHRA),J.
Bharti/ item No.63