Akbar vs State
2021 Latest Caselaw 18078 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16092/2021

Akbar S/o Kasam Khan, Aged About 55 Years, R/o Baj Kheri, P.S. Yashoverdhan Nagar Mandsor Dist. Mandsor M.P.

(Presently Lodged At Sub Jail, Begun, Dist. Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.141/09, P.S. Parsoli, District Chittorgarh for the offences

punishable under Sections 458 & 395 I.P.C.

Learned counsel for the petitioner submits that similarly

situated co-accused have already been granted bail by this Court

and the case of the present petitioner is not distinguishable from

those of the co-accused. Challan of the case has already been

presented. The petitioner is in judicial custody and the trial of the

case will take sufficient long time. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16092/2021]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Akbar S/o

Kasam Khan shall be enlarged on bail in F.I.R. No.141/09, P.S.

Parsoli, District Chittorgarh 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 learned trial Judge for his appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(MANOJ KUMAR GARG),J

95-prashant/-

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