Rajasthan High Court - Jodhpur
Vagta Ram vs State Of Rajasthan on 20 May, 2020
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 4828/2020
Vagta Ram S/o Shri Bhima Ram, Aged About 30 Years, R/o
Kalyanpur, At Present Residing At Sawarda, Tehsil Siwana,
District Barmer (At Present Lodged In Sub Jail Bhinmal, District
Jalore)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vijay Raj Bishnoi through VC
For Respondent(s) : Mr. AR Choudhary, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order 20/05/2020 Defects pointed out by the office are overruled. The petitioner has been arrested in connection with FIR No.276/2012 of Police Station Jaswantpura, District Jalore for the offences punishable under Sections 364, 302, 201, 392, 120B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits through video call that earlier bail was granted to the petitioner but he jumped the bail twice. Now the petitioner is in judicial custody. Counsel further assures this Court that in future, the petitioner will remain present on each and every date before the trial court and if he again jumps the bail then the indulgence of bail may not be extended to the petitioner. Counsel further assures this Court that the petitioner shall deposit the amount of personal bond which was earlier executed by him.
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(2 of 2) [CRLMB-4828/2020] Learned Public Prosecutor has opposed the bail application. Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
Looking to the facts and circumstances of the case, I deem it just and proper to grant one more opportunity to the petitioner subject to fulfillment of the following conditions:
(i) that he will appear before the concerned Police Station on 10th of each month, failing which Public Prosecutor may file application for cancellation of bail.
(ii) that he shall deposit the amount of personal bond which was earlier executed by him.
(iii) that the petitioner shall give an undertaking to the effect that he shall appear before the trial court on each and every date of hearing.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Vagta Ram S/o Shri Bhima Ram shall be released on bail, subject to fulfillment of the aforesaid conditions, in connection with FIR No.276/2012 of Police Station Jaswantpura, District Jalore provided he executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent sureties of Rs.1,00,000/- 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 37-MS/-
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