Rajasthan High Court - Jodhpur
Ramdin vs State on 29 September, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11943/2021
Ramdin S/o Shri Dharma Ram Jay, Aged About 25 Years, R/o
Budkiya, Tehsil Bhopalgarh, District Jodhpur (Raj.) (At Present
Lodged In District Jail, Bhilwara)
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Mahender Kumar Dudi, Adv.
For Respondent(s) : Mr. Mohd. Javed Gouri, PP
Ms. Chanchal Mishra, Addl. S. P.,
Bheelwara
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order 29/09/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 72/2021 Registered at Police Station Kotadi, District Bhilwara for the offence(s) under Sections 225, 411, 414, 212, 202, 201, 302, 120-B, 420, 467, 471, 474, 143, 332, 353, 336, 307, 427 IPC and Sections 3/25 of Arms Act.
2. Learned counsel for the petitioner submits that the petitioner has been wrongly implicated in this case. He is behind the bars since 23.04.2021. Learned counsel for the petitioner further submits that he was made an accused on account of call details. Learned counsel for the petitioner further submits that Ramdev had called him for bringing the vehicle and the petitioner had (Downloaded on 29/09/2021 at 08:47:49 PM) (2 of 2) [CRLMB-11943/2021] taken Ramdev with his vehicle. Charge-sheet has been filed against the petitioner and conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Ramdin S/o Shri Dharma Ram Jay shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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