Insaf Ali @ Nikka vs State Of Rajasthan
2021 Latest Caselaw 12139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9538/2021

Insaf Ali @ Nikka S/o Sh. Barkat Ali @ Bhure Khan, Aged About 32 Years, R/o Lakhuwali Head, P.S. Hanumangarh Town, Distt. Hanumangarh (Raj.).

(At Present Lodged In District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Deepak Bansal For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

03/08/2021

The present bail application has been filed under Section 439

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

connection with F.I.R. No.565/2020, Police Station Hanumangarh

Town, District Hanumangarh, registered for the offences under

Sections 382, 341, 323/34 of IPC.

Heard and considered the arguments advanced by learned

counsel for the petitioner and learned Public Prosecutor. Perused

the material available on record.

Learned counsel for the petitioner stated that petitioner is

behind the bars since more than one month; no recovery is

pending against the accused-petitioner; and further investigation

and the trial will take time. With these submissions, learned

counsel for the petitioner prayed that the benefit of bail may be

granted to the accused-petitioner.

(2 of 2) [CRLMB-9538/2021]

Per contra, learned Public Prosecutor stated that earlier five

other cases are registered against the accused-petitioner and

opposed the bail application.

Having regard to the facts and circumstances of the case,

without expressing any opinion on the merits/demerits of the

case, this Court is of the opinion that the bail application filed by

the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Insaf Ali @ Nikka S/o Sh. Barkat Ali @

Bhure Khan, arrested in connection with F.I.R. No.565/2020,

Police Station Hanumangarh Town, District Hanumangarh, shall be

released on bail, if not wanted in any other case; 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.

(DEVENDRA KACHHAWAHA),J 33-amit/-

Powered by TCPDF (www.tcpdf.org)