Rajasthan High Court - Jodhpur
Hanuman Ram @ Kirta Ram vs State Of Rajasthan on 17 June, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 3) [CRLMB-7663/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7663/2021
Hanuman Ram @ Kirta Ram S/o Banka Ram, Aged About 23
Years, Alamsar, P.s. And Tehsil Chohtan, Dist. Barmer. (At
Present Lodged In District Jail, Barmer).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Deepak Minaria, on VC
For Respondent(s) : Mr. Gaurav Singh, PP
Mr. Surendra Bagmalani, on VC
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
(VACATION JUDGE) Order 17/06/2021 In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
Heard learned counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with FIR No.258/2020 of Police Station Chohtan, District Barmer for the offence punishable under Section 306 of IPC. He has preferred this bail application under Section 439 Cr. P.C. Counsel for the petitioner submits that the petitioner is in custody since 18.05.2021 and trial of case is likely to take a long time.
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(2 of 3) [CRLMB-7663/2021] Counsel for the petitioner submits that the allegation against present petitioner is that he alongwith other co-accused Purkha Ram called Padma Ram (now deceased) and were asking him that as to why he was calling wife of Purkha Ram.
Learned P.P. has read over case-diary, more particularly, the statement of Gangaram, who is brother of deceased, in which Gangaram stated that Purkha Ram & Hanuman Ram were harassing the deceased by calling him and asking him about the call made by him to wife of Purkha Ram.
This Court asked learned P.P. as to whether any other role is there on record which could suggest involvement of petitioner in the suicide in-question, on which, learned P.P. is unable to show any other evidence from case-diary which could suggest that there was any coercion or instigation which could have resulted in suicide by the deceased.
Learned P.P. and counsel for complainant, thus, opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that 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 petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Hanuman Ram @ Kirta Ram S/o Banka Ram shall be released on bail in connection with FIR No.258/2020 of Police Station Chohtan, District Barmer provided he 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 his appearance (Downloaded on 18/06/2021 at 08:24:14 PM) (3 of 3) [CRLMB-7663/2021] 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), VJ.
64-Sanjay/ Jitender/-
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