Ramu Ram @ Ram Lal vs State, Through P.p.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner/s who is/are in custody in connection with F.I.R.

No.107/2019, Police Station Shri Balaji, District Nagaur for the offences under Sections 9/51 WLP Act, 1972 and 3/25 of Arms Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted on behalf of the petitioner that the co-accused Raju Ram and Megha Ram have already been granted bail by this Court vide order

dated 29.08.2019, respectively and the case of the present petitioner is not distinguishable from the case of the co-accused persons who have already

been released on bail by this Court.

The learned Public Prosecutor opposes the bail application but he is unable to distinguish the case of the present petitioner vis-a-vis the case of the co-

accused persons who have been enlarged on bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced and considering the fact that the case

of the present petitioner is identical to co-accused aforesaid who have been enlarged on bail by this Court, this Court is of the opinion that the

petitioner is also entitled for the grant of bail under Section 439 Cr.P.C.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner/s Ramu Ram @ Ram Lal S/o

Bhanwar Lal arrested in connection with F.I.R. No.107/2019, Police Station Shri Balaji, District Nagaur, shall be released on bail; provided he/they

furnishes a personal bond of Rs.50,000/-(Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) 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.