Mohammad Sarif vs State Of Rajasthan
2021 Latest Caselaw 9005 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4690/2021

Mohammad Sarif S/o Sh. Jeevan Khan, Aged About 28 Years, B/c Musalman, R/o Mahesh Nagar, Miyon Ka Bada, Thana Samdari, Dist. Barmer. (Presently Lodged At Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. C.S. Rajpurohit For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

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.65/2021, Police Station Luni, District Jodhpur for offences

under Sections 452 & 354 of the IPC and under Section 7/8 of the

POCSO Act.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody for the above offences

which carry maximum punishment for five years. As per the order

rejecting bail, the petitioner does not have any criminal

antecedents.

In this background and 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

(2 of 2) [CRLMB-4690/2021]

the accused-petitioner Mohammad Sarif S/o Shri Jeevan Khan

arrested in connection with the F.I.R. No.65/2021 registered at

Police Station Luni, District Jodhpur 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 88-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)