Deva Ram @ Devendra Kumar @ Devi Lal S/O Gorkha Ram vs State Of Rajasthan

Madan Gopal Vyas, J

The petitioner has been arrested in connection with FIR No.151/2021 of Police Station Sheoganj, District Sirohi for the offences punishable under Sections 307, 353 and 379/411 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that co-accused Dinesh Kumar has already been enlarged on bail by co-ordinate Bench of this Court vide order dated 02.08.2022. The accused-petitioner is in judicial custody since 20.03.2023 and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Deva Ram @ Devendra Kumar @ Devi Lal S/o Gorkha Ram shall be released on bail in connection with FIR No.151/2021 of Police Station Sheoganj, District Sirohi provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-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.