Rajasthan High Court - Jodhpur
Mapharam vs State on 6 January, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous II Bail Application No. 14991/2020
1. Mapharam S/o Sh. Fagluram, Aged About 59 Years, B/c
Meghwal, R/o Arnay, Tehsil Sanchore, Police Thana
Sanchore, Dist. Jalore (Raj.). (Presently Lodged At Sub
Jail, Sanchore, Dist. Jalore).
2. Naringaram S/o Sh. Fagluram, Aged About 40 Years, B/c
Meghwal, R/o Arnay, Tehsil Sanchore, Police Thana
Sanchore, Dist. Jalore (Raj.). (Presently Lodged At Sub
Jail, Sanchore, Dist. Jalore).
3. Sendharam S/o Mafaram, Aged About 28 Years, B/c
Meghwal, R/o Arnay, Tehsil Sanchore, Police Thana
Sanchore, Dist. Jalore (Raj.). (Presently Lodged At Sub
Jail, Sanchore, Dist. Jalore).
4. Narpat S/o Mafaram, Aged About 20 Years, B/c Meghwal,
R/o Arnay, Tehsil Sanchore, Police Thana Sanchore, Dist.
Jalore (Raj.). (Presently Lodged At Sub Jail, Sanchore,
Dist. Jalore).
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Raghunath Bishnoi, on VC
For Respondent(s) : Mr. AR Choudhary, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 06/01/2021 In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
Heard learned counsel for the parties and perused the material available on record.
The petitioners have been arrested in connection with FIR No.31/2020 of Police Station Karda, District Jalore for the offences punishable under Sections 307, 448, 323, 341, 143, 354 of IPC. (Downloaded on 06/01/2021 at 08:38:36 PM)
(2 of 2) [CRLMB-14991/2020] They have preferred this second bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that charge-sheet has already been filed in this case and there are no previous criminal antecedents against the petitioners.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that charge-sheet has already been filed and conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Mapharam S/o Sh. Fagluram, (2) Naringaram S/o Sh. Fagluram, (3) Sendharam S/o Mafaram and (4) Narpat S/o Mafaram shall be released on bail in connection with FIR No.31/2020 of Police Station Karda, District Jalore provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DR.PUSHPENDRA SINGH BHATI),J.
71-Jitender/-
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