Rajasthan High Court - Jodhpur
Chatraram vs State Of Rajasthan on 9 September, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10869/2019
Ravataram S/o Nangaram, Aged About 21 Years, By Caste
Garasiya, R/o Barwali Fala Khokhanadi P.s. Sayara District
Udaipur. (Presently Lodged At District Jail Udaipur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 10870/2019
Chatraram S/o Lachha @ Lachhmaram, Aged About 21 Years, By
Caste Gameti, R/o Luarcha Fala Dholi Magari, Po.s. Bekriya,
District Udaipur, Rajathan. (Presently Lodged At District Jail
Udaipur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Pritam Joshi
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 09/09/2019 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.126/2019 of Police Station Sayra District Udaipur for the offences punishable under Sections 457, 380 IPC. They have preferred these bail applications under Section 439 Cr.P.C. (Downloaded on 09/09/2019 at 09:03:14 PM)
(2 of 2) [CRLMB-10869/2019] 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, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Ravataram S/o Nangaram and Chatraram S/o Lachha @ Lachhmaram shall be released on bail in connection with FIR No.126/2019 of Police Station Sayra District Udaipur provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.
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