Rajasthan High Court - Jodhpur
Shambhu Nath vs State on 8 October, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11150/2020
Shambhu Nath Disciple of Dharmnath, Aged About 55 Years, R/o
Bishangarh Mahadev Fort Temple, Jalore, Dist. Jalore (Raj.).
(At Present Lodged In Sub Jail, Bhinmal).
----Petitioner
Versus
State, Through PP
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 11178/2020
Ratanlal S/o Ramchander Ji, Aged About 38 Years, R/o Khara,
P.s. Khardha, Tehsil Sanchor, Dist. Jalore (Raj.).
(At Present Lodged In Sub Jail, Bhinmal).
----Petitioner
Versus
State, Through PP
----Respondent
For Petitioner(s) : Mr. Navneet Poonia, through VC
Ms. Priya Bishnoi, through VC
For Respondent(s) : Mr. Laxman Solanki, P.P. for the State
HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA
Order 08/10/2020 These bail applications under Section 439 Cr.P.C. are laid by petitioners in connection with an FIR No.332/2020, Police Station Bhinmal, District Jalore wherein they are charged for offences punishable under Sections 489, 489A, 489B, 489C, 489D, 489E & 120B IPC & 4/25 of the Arms Act.
(Downloaded on 08/10/2020 at 08:33:33 PM)
(2 of 2) [CRLMB-11150/2020] Learned counsel for the petitioner submits that co-accused, Kishan Singh has already been enlarged on bail vide order dated 28.09.2020 and the case of present petitioners is not distinguishable from the co-accused. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail may be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail applications. Having heard learned counsel for the parties and taking into account facts and circumstances of the case, without expressing any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioners by enlarging them on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioners, (1) Shambhu Nath Disciple of Dharmnath, and (2) Ratanlal S/o Ramchander Ji, arrested in connection with F.I.R. No.332/2020, Police Station Bhinmal, District Jalore, may be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/-each to the satisfaction of 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.
Let a copy of this order be placed in connected file.
(KUMARI PRABHA SHARMA),J 33-34 Bharti/-
(Downloaded on 08/10/2020 at 08:33:33 PM) Powered by TCPDF (www.tcpdf.org)