Vachna Ram vs State on 15 January, 2020

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Rajasthan High Court - Jodhpur

Vachna Ram vs State on 15 January, 2020

Bench: Vinit Kumar Mathur

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 15095/2019

Vachna Ram S/o Jhunjha Ram, Aged About 21 Years, By Caste
Rebari, R/o Hadecha, Tehsil Sanchore, District Jalore.
(Lodged In Sub Jail Sanchore).
                                                                  ----Petitioner
                                   Versus
State, Through P.p.
                                                                ----Respondent


For Petitioner(s)        :     Mr. Teja Ram Choudhary.
For Respondent(s)        :     Mr. Gaurav Singh, PP



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 15/01/2020 The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.555/2019, Police Station- Sanchore District Jalore for the offences under Sections 457, 380/511 IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the offences alleged against the petitioner are triable by magistrate. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of (Downloaded on 16/01/2020 at 10:37:41 PM) (2 of 2) [CRLMB-15095/2019] the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Vachna Ram S/o Jhunjha Ram arrested in connection with F.I.R. No.555/2019, Police Station- Sanchore District Jalore shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the 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.

(VINIT KUMAR MATHUR),J 26-Anil Singh/-

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Rajasthan High Court - Jodhpur