Ali Nawaz vs State
2021 Latest Caselaw 18942 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14159/2021

Ali Nawaz S/o Sh. Deenu Khan, Aged About 26 Years, B/c Mohammedan, R/o Jurke Ki Basti, Police Station And Tehsil Sam, District Jaisalmer (Raj.) (Presently Lodged In District Jail, Jaisalmer)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Shah For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. B.Ray Bishnoi for Complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.42/2021

of Police Station Sam, District Jaisalmer for the offence(s)

punishable under Section(s) 420, 409, 467, 468, 471 and 120-B

of IPC. 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 the

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

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

Learned Public Prosecutor and learned counsel for the

complainant have vehemently 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

(2 of 2) [CRLMB-14159/2021]

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

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) Ali

Nawaz S/o Sh. Deenu Khan shall be released on bail in connection

with FIR No.42/2021 of Police Station Sam, District Jaisalmer

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

26-Arun/-

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