Rajasthan High Court - Jodhpur
Anil & Ors vs State on 9 April, 2018
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 3275 / 2018
1. Anil S/o Shri Ranu Ram, Aged About 20 Years, By Caste
Bishnoi, Resident of Rawatbera (Dabdi), Police Station Osiyan,
District Jodhpur (Raj.).
2. Pabu Ram S/o Shri Maga Ram, Aged About 22 Years, By Caste
Jat, Resident of Godelae (Chamu), Police Station Dechu, District
Jodhpur (Raj.).
3. Rana Ram S/o Shri Dungar Ram, Aged About 28 Years, By
Caste Jat, Resident of Godelae (Chamu), Police Station Dechu,
District Jodhpur (Raj.).
4. Dipa Ram S/o Shri Teja Ram, Aged About 28 Years, By Caste
Jat, Resident of Prahaladpura (Chamu), Police Station Dechu,
District Jodhpur (Raj.)
5. Maga Ram S/o Shri Hema Ram, Aged About 30 Years, By Caste
Jat, Resident of Devaniya, Police Station Dechu, District Jodhpur
(Raj.).
6. Papa Ram S/o Shri Hari Ram, Aged About 33 Years, By Caste
Bishnoi, Resident of Bhalu Rajwa, Police Station Sherghar, District
Jodhpur (Raj.)
7. Choga Ram @ Oma Ram S/o Rana Ram, Aged About 27 Years,
By Caste Jat, Resident of Shiv Nagar Gevda, Police Station Osiyan,
District Jodhpur (Raj.).
8. Papu Ram S/o Shri Babu Ram, Aged About 21 Years, By Caste
Jat, Resident of Bigadev Nagar Barnau, Police Station Dechu,
District Jodhpur (Raj.).
9. Prathvi Ram S/o Shri Chuna Ram, Aged About 24 Years, By
Caste Jat, Resident of Bherusagar Osiyan, Police Station Osiyan,
District Jodhpur (Raj.) (The Petitioners Are Presently Lodged in
Central Jail Jodhpur)
----Petitioners
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Jitendra Choudhary, Mr. Pradeep
Choudhary
For Respondent(s) : Mr. Ashok Upadhayay, PP
_____________________________________________________
(2 of 3)
[ CRLMB-3275/2018]
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order 09/04/2018 The petitioners have been arrested in connection with FIR No.28/2018 of Police Station Lohawat, District Jodhpur, for the offence punishable under Sections 147, 148, 332, 336, 353, 505(2), 427/149 of IPC and Section 3 PDPP Act. They have preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioners submits that similarly situated co- accused has already been enlarged on bail and case of the petitioner is not distinguishable. The accused-petitioners are 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 case, I deem it just and proper to grant bail to the accused petitioners 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. Anil S/o Shri Ranu Ram, 2. Pabu Ram S/o Shri Maga Ram, 3. Rana Ram S/o Shri Dungar Ram, 4. Dipa Ram S/o Shri Teja Ram, 5. Maga Ram S/o Shri Hema Ram, 6. Papa Ram S/o Shri Hari Ram, 7. Choga Ram @ Oma Ram S/o Rana Ram, 8. Papu Ram S/o Shri Babu Ram and 9.
(3 of 3) [ CRLMB-3275/2018] Prathvi Ram S/o Shri Chuna Ram shall be released on bail in connection with FIR No.28/2018 of Police Station Lohawat, District Jodhpur, provided they execute a personal bond in a sum of Rs.80,000/- with two sound and solvent sureties of Rs.40,000/- each to the satisfaction of learned trial court for their 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.
Hanuman/33