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Rajasthan High Court - Jodhpur

Sohan Ram vs State on 3 May, 2016

Author: Sandeep Mehta

Bench: Sandeep Mehta

<p align="center"><b><font face="verdana" size="2">Case No. CRLMB - 3569 of 2016</font></b></p><br />
<p align="center"><textarea id="textfield" name="textfield" rows="27" cols="100"> 
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Crl. Misc. Interim Bail Application No.3569/2016
Sohan Ram. VS.  State of Rajasthan.

3.5.2016

Hon'ble Mr. Justice Sandeep Mehta

Mr.Ramniwas Bishnoi, for the petitioner.
Mr.Ashok Upadhyay, for the State.
<><><>		
	Heard learned counsel for the parties. Perused the material available on record.
	The instant interim bail application has been filed on behalf of the petitioner Sohan Ram seeking temporary bail for participating in the wedding of his daughter Ms.Choti Devi which is scheduled to be solemnized on 9.5.2016. 
	Learned P.P. was directed to verify the factum of marriage. He has submitted a verification report of the S.H.O., P.S. Merta Road as per which, the petitioners daughter Ms.Choti Devi is to be married but no date of marriage has been mentioned in the factual report.
	Shri Ramniwas Bishnoi, learned counsel for the petitioner submits that he has personal information that the marriage of petitioners daughter Ms.Choti Devi is scheduled to be solemnized on 9.5.2016 and a marriage card has been filed along with the bail application to support this assertion. He states that he himself is ready to stand as a surety on behalf of the accused.
In this view of the matter, having regard to the overall facts and circumstances of the case, this Court is of the opinion that it is a fit case for grant of interim bail to the petitioner.
	Accordingly, the instant interim bail application is allowed and it is directed that the petitioner Sohan Ram arrested in connection with the F.I.R. No.105/2014 of P.S. Osian, District Jodhpur shall be released on bail for a period of ten days from the date of his release provided he furnishes a personal bond of Rs.2,00,000/- and two surety bonds of Rs.1,00,000/- each of which one shall be submitted by learned counsel Mr.Ramniwas Bishnoi, to the satisfaction of the learned trial court. The Superintendent, Central Jail, Jodhpur shall give the date of surrender to the petitioner in accordance with the date on which he is released. 

(SANDEEP MEHTA), J.

/S.Phophaliya </textarea></p>