Fayaz Khan @ Dada vs State Of Rajasthan
2021 Latest Caselaw 18938 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15599/2021

Fayaz Khan @ Dada S/o Aziz Khan, Aged About 23 Years, B/c Muslim, R/o Mallatalai, Sajjanagar, Kachi Basti, P.s. Ambamata Dist. Udaipur (Raj.).

(Presently Lodged In Central Jail, Udaipur (Raj.)).

                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Firoz Khan
For Respondent(s)          :    Mr. Mahipal Bishnoi, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

13/12/2021

     Heard.

The petitioner(s) has/have been arrested in FIR No.186/2021

of Police Station Kheroda, District Udaipur for the offence(s)

punishable under Section(s) 3/25 of the Arms Act. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

charge-sheet has been filed and the offence(s) alleged to have

been committed by the petitioner(s) is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-15599/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Fayaz

Khan @ Dada S/o Aziz Khan shall be released on bail in connection

with FIR No.186/2021 of Police Station Kheroda, District Udaipur

provided he/she/they execute(s) a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/their

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

38-Arun/-

Powered by TCPDF (www.tcpdf.org)