Bhoma Ram vs State

In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 52/2020 of Police Station Bhojasar, Jodhpur for the offences punishable under Sections

147, 148, 149, 341, 323, 325, 427, 440, 395, 397 & 307 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that co-accused Sampat @ Sampat Raj has already been granted bail by this Court vide order dated

11.06.2020 passed in S.B. Criminal Misc. Bail Application No.5571/2020.

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 similarly situated person has already been released on bail

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 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 Bhoma Ram S/o Bhakhar Ram shall be

released on bail in connection with FIR No. 52/2020 of Police Station Bhojasar, Jodhpur 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 before that court on each and

every date of hearing and whenever called upon to do so till the completion of the trial.