Sahi Ram vs State of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.

124/2019, Police Station Khinvsar, District Nagaur for the offence under Section 395 of I.P.C.

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

Learned counsel for the petitioner submits that the co-accused Raju Ram @ Raju @ Subhash Chandra has already been enlarged on bail by this Court

vide Order dated 14.01.2020 and the case of the present petitioner is not distinguishable from the case of the co-accused who has been enlarged on

bail. He further submits that the charge-sheet in the matter has already been filed and the conclusion of trial will take sufficient long time. He,

therefore, prays that the petitioner may be enlarged on bail.

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 person who has been enlarged on bail.

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

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

entitled for grant of bail under Section 439 of Cr.P.C.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Sahi Ram S/o Bija

Ram arrested in connection with F.I.R. No. 124/2019, Police Station Khinvsar, District Nagaur shall be released on bail provided he 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.