Sachin vs State Of Rajasthan
2021 Latest Caselaw 8784 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4014/2021

1. Sachin S/o Ghasita Ram, Aged About 32 Years, R/o Samoli, Pratapnagar, House No 288, D- Block, Gali No. 7, House No 397, P.s. Hajvihar, Delhi. (At Present Lodged In Central Jail , Jodhpur)

2. Dilshad Khan S/o Late Shri Bundu Khan, Aged About 42 Years, R/o Kamalpura, Tehsil Siyau, P.s. Chandpur, Distt. Bijnor U.p. At Present House No 850 A- Block, Gali No. 20, Sri Ram Colony, Hajuri Khas, P.s. Hajuri, Delhi . (At Present Lodged In Central Jail , Jodhpur)

----Petitioners Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. A.S. Rathore For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

The instant bail application under Section 439 CrPC has been

preferred by the petitioners who are in custody in connection with

the F.I.R. No.07/2021 registered at the Police Station G.R.P. Abu

Road for the offence under Section 380 IPC.

Heard learned counsel for the petitioners, learned Public

Prosecutor and perused the case diary.

As per the case diary, large number of cases of similar

nature are registered against the petitioners but in four of them,

they have been granted bail by this Court. The investigation has

(2 of 2) [CRLMB-4014/2021]

been conducted from the petitioners in this case and they have

been remanded to the judicial custody.

Having regard to the entirety of the facts and circumstances

of the case, I am inclined to grant indulgence of bail to the

petitioners.

Accordingly, the instant bail application under Section 439

CrPc is allowed. It is ordered that the accused-petitioners (1)

Sachin S/o Ghasita Ram and (2) Dilshad Khan S/o Late Shri

Bundu Khan, arrested in connection with F.I.R. No.07/2021

registered at the Police Station G.R.P. Abu Road shall be released

on bail; provided each of them furnishes a personal bond of

Rs.2,00,000/- and two surety bonds of Rs.1,00,000/- each (of

which one shall be a local surety) 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 26-Devesh Thanvi/-

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