Rajasthan High Court - Jaipur
Jojo Gurjar @ Ramratan S/O Bhairulal vs State Of Rajasthan on 1 June, 2021
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8198/2021
Jojo Gurjar @ Ramratan S/o Bhairulal, Aged About 22 Years, R/o
Sanwatsar PS Gandhinagar Dist. Ajmer (At Present Confined In
Central Jail Ajmer)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Mukesh Dudi through VC For Respondent(s) : Mr. Ganesh Saini, PP HON'BLE MR. JUSTICE SATISH KUMAR SHARMA ( V.J.) Order 01/06/2021
1. The applicant has filed this bail application under Section 439 Cr.P.C. in FIR No. 321/2021 registered at Police Station Madanganj, District Ajmer for the offences under Sections 143, 341, 323, 427 & 307 IPC.
2. Heard learned counsel for both the sides and perused the material made available on record.
3. Learned counsel for the applicant submits that initially the case was registered under Section 307 IPC but later on during the course of investigation, no case under Section 307 IPC has been made out. The accused-petitioner has been falsely implicated in the case. The main accused and other co-accused persons have already been enlarged on bail by the Co-ordinate bench and Trial Court. The bail application should be allowed.
4. Learned Public Prosecutor has opposed the bail application. (Downloaded on 04/06/2021 at 08:40:05 PM)
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5. Keeping in view all the facts and circumstances of the case, particularly having regard to the fact that the main accused and other co-accused persons have already been enlarged on bail but, without expressing any opinion on merits, the Bail application is allowed and it is directed that the accused-applicant Jojo Gurjar @ Ramratan S/o Bhairulal be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(SATISH KUMAR SHARMA),J SAHIL SONI /12 (Downloaded on 04/06/2021 at 08:40:05 PM) Powered by TCPDF (www.tcpdf.org)