Rawalram And Ors vs State Of Rajasthan

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioners have been arrested in connection with FIR No. 192/2020 of Police Station Shergarh, District Jodhpur for the offences punishable under

Sections 147, 148, 149, 450, 458, 459, 460, 323, 324, 326, 384, 307 and 120-B of IPC. They have preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has shown the order passed by this Court on 02.12.2020 in S.B. Criminal Misc. Bail Application No.12064/2020;

Raju Singh @ Rajendrasingh Vs. State of Rajastha.

Learned counsel for the petitioner submits that maximum aggravating role of causing serious injury has been attributed to Kishan Singh. It is also

contended that charge-sheet has already been filed in this case.

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 charge-sheet has already bene filed 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 petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners (1) Rawalram S/o Laxmanram and (2)

Rajusingh S/o Roopsingh shall be released on bail in connection with FIR No. 192/2020 of Police Station Shergarh, District Jodhpur provided each of

them execute 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 their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.