Bega Ram vs State of Rajasthan

Raghuvendra S. Rathore, J.—Heard learned Counsel for the petitioner and the learned Public Prosecutor for State and also perused the material on record.

Learned Counsel for the petitioner submits that the petitioner is the father-in-law, against whom general allegations have been levelled. He further submits that as per the prosecution case the main allegation is against the husband namely, Surjaram. Further, he has submitted that the petitioner is an old man of 70 years of age. Learned Counsel for the petitioner submits that the mother-in-law Bidami Devi has already been enlarged on bail and the case of the petitioner is on similar footing.

Learned Public Prosecutor has opposed the bail application.

have considered the aforesaid facts and circumstances and also perused the evidence on record filed along with the challan which has been submitted on 16th of June, 2007.

Without expressling any opinion on the merits of the case and taking into consideration the nature of allegation as well as the age of the petitioner, I deem it just and proper to enlarge the accused petitioner on bail u/s 439, Cr.P.C.

It is ordered that the accused-petitioner Bega Ram s/o Sukhdeva Ram in FIR No. 45 of 2007, Police Station, Sadar, Sikar, shall be released on bail, provided he furnishes a personal bond of Rs. 50,000 and two surety bonds of Rs. 25,000 each to the satisfaction of the learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.