[2023/RJJP/001534]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 692/2023
Arbaz @ Mamu S/o Safiq Mohammad @ Sappa, Aged About 24
Years, R/o Ward No. 29, Kasai Mohalla Chhabra, P.s. Chhabra
Dist. Baran (Raj.) ( Presently Confined In District Jail Baran)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. K.N. Sharma for Mr. Kuldeep Bhatia For Respondent(s) : Mr. Mahendra Meena, PP HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 03/02/2023
1. This bail application has been filed under Section 439 Cr.P.C.
2. F.I.R. No.277/2021 was registered at Police Station Chhabra District Baran for the offence/s mentioned therein.
3. It is contended by counsel for the petitioner that the petitioner has falsely been implicated in this case as he has nothing to do with the alleged incident. The petitioner is behind the bars from the date of his arrest and no purpose will be served in keeping him behind the bars. The indulgence of bail has already been granted to the co-accused persons(s) by the Co-ordinate Bench of this Court and the case of the present petitioner is on similar footings, hence, similar benefit of bail be extended to the accused-petitioner in this case. Further detention of the petitioner is not warranted for interrogation and recovery purposes. Trial of (Downloaded on 07/02/2023 at 12:36:19 AM) [2023/RJJP/001534] (2 of 2) [CRLMB-692/2023] the case is likely to take considerable time.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner(s) but without making any opinion on the merits and demerits of the case, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he/she/each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he/she/each of them shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
(GANESH RAM MEENA),J ARTI SHARMA /136 (Downloaded on 07/02/2023 at 12:36:19 AM) Powered by TCPDF (www.tcpdf.org)