Sabir vs State Of Rajasthan
2021 Latest Caselaw 8726 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4522/2021

Sabir S/o Yusuf, Aged About 26 Years, Khangta P.s. Pipar City, District Jodhpur (Raj.). (Presently Lodged At Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Pawan Vishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.12/2020, Police Station Gotan, District Merta for offences

under Sections 379/34, 411/34 and 413/34 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody for the above offences

since 24.01.2020. The bail applications filed on behalf of the co-

accused Bhanna Ram and Ram Prakash have been accepted by

this Court vide orders dated 06.03.2020 and 06.08.2020

respectively. The allegedly stolen dumper bearing registration

number RJ 19 GE 0918 was shown recovered in the premises of

Police Station Gotan on 24.01.2020 and all the four accused were

allegedly present with the dumper when the same was seized. In

this background, the case of the present petitioner is in no manner

(2 of 2) [CRLMB-4522/2021]

distinguishable from that of the co-accused persons who have

since been enlarged on bail.

Thus, having regard to the overall facts and circumstances of

the case as available on record, this Court is inclined to extend

indulgence of bail to the accused petitioner. Accordingly, the bail

application is allowed and it is directed that the accused-petitioner

Sabir S/o Shri Yusuf arrested in connection with the F.I.R.

No.12/2020 registered at Police Station Gotan, District Merta, shall

be released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- 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.

(SANDEEP MEHTA),J

151-Sudhir Asopa/-

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