Aakib @ Daliya S/O Yakub vs State Of Rajasthan (2024:Rj-Jp:21038)

Rajasthan High Court

Aakib @ Daliya S/O Yakub vs State Of Rajasthan (2024:Rj-Jp:21038) on 3 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21038]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5209/2024

Aakib @ Daliya S/o Yakub, R/o Bilahedi, Police
Station Sadar (Uit) Bhiwadi, District Khairthal Tijara
(Rajasthan). (At Present Confined In Central Jail
Alwar, District Alwar).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Sunil Khanna, Adv. For : Mr. Yashwant Kankhedia, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/05/2024 This bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.84/2024 registered at Police Station Tapukada, District Bhiwadi for the offence(s) under Section(s) 392 of IPC.

Learned counsel for the petitioner submits that the accused-petitioner is innocent and he has been falsely implicated in this case. He further submits that the accused-petitioner has been in judicial custody since long and the conclusion of the trial will (Downloaded on 06/05/2024 at 08:43:31 PM) [2024:RJ-JP:21038] (2 of 2) [CRLMB-5209/2024] take long time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the State has opposed the bail application.

Taking into consideration the overall facts and circumstances of the case, but without expressing any opinion on the merits and demerits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application filed under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Aakib @ Daliya S/o Yakub shall be released on bail, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court, with the stipulation that the petitioner shall appear before that Court on all subsequent dates of hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J YOGESH KUMAR /68 (Downloaded on 06/05/2024 at 08:43:31 PM) Powered by TCPDF (www.tcpdf.org)