Rajasthan High Court - Jodhpur
Koja Ram vs State Of Rajasthan on 2 September, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
(1 of 2) [CRLMB-11268/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11268/2022
Koja Ram S/o Jetha Ram, Aged About 22 Years, R/o Ward No. 11
Pugal Ps Pugal Distt. Bikaner (Lodged In Central Jail Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Singh
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 02/09/2022 The petitioner has been arrested in connection with F.I.R. No.30/2022 of Police Station Chhatargarh, District Bikaner for the offence punishable under Sections 302/34, 460 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that co-accused Munshi Ram @ Mansha Ram has already been enlarged on bail by this Court and the case of the present petitioner is similar to that of the co-accused. Further specific averment has been made that co- accused Dallaram had inflicted head injury to the deceased and not the present petitioner. The accused-petitioner is 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-petitioner.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 02/09/2022 at 09:54:40 PM)
(2 of 2) [CRLMB-11268/2022] 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 petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Koja Ram S/o Jetha Ram, shall be released on bail in connection with FIR No.30/2022 of Police Station Chhatargarh, District Bikaner provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.
(MANOJ KUMAR GARG),J 185-MS/-
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