Rajasthan High Court - Jodhpur
Mohammad Salim vs State Of Rajasthan on 14 December, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 16459/2021
Mohammad Salim S/o Fazaldeen, Aged About 21 Years,
Didaniya, P.s. Pokran, Dist. Jaisalmer (Raj.). (Presently Lodged
In Central Jail, Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 13617/2021
Abdul Raheem @ Kalu Khan S/o Janu Khan, Aged About 21
Years, Jogharo Ki Ghati, Didaniya, Tehsil Pokaran, District
Jaisalmer At Present Sub Jail Phalodi
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 14696/2021
1. Raju Singh S/o Kalu Singh, Aged About 19 Years, Mangaliya
Ki Dhani, Nathdau, P.s. Dechu, District Jodhpur At Present
Sub Jail Phalodi
2. Kumbh Singh S/o Anoop Singh, Aged About 19 Years,
Mangaliya Ki Dhani, Nathdau, P.s. Dechu, District Jodhpur At
Present Sub Jail Phalodi
----Petitioners
Versus
State, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 14697/2021
Bahadur Singh @ Badar Singh S/o Ugam Singh, Aged About 23
Years, Bhomsagar, Chamu, Police Station Dechu, District Jodhpur
At Present Sub Jail Phalodi
----Petitioner
Versus
State, Through Pp
(2 of 3) [CRLMB-16459/2021]
----Respondent
For Petitioner(s) : Mr. Dinesh Kumar Godara,
Mr. DLR Vyas,
Mr. Kamal Rathore,
Mr. Lekharam Bishnoi
For Respondent(s) : Mr. Mohd. Javed Gauri, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
14/12/2021
Heard learned counsel for the petitioners as well as learned
Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.207/2021 of
Police Station Baap, District Jodhpur for the offences punishable
under Sections 395, 397 and 398 of IPC. They have preferred
these bail applications under Section 439 Cr.P.C.
Learned counsel for the petitioners have submitted that the
allegation against the petitioners are absolutely false. It is also
submitted that charge-sheet has been filed.
Learned Public Prosecutor has opposed the bail applications.
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
case, I deem it just and proper to grant bail to the accused
petitioners under Section 439 Cr.P.C.
Accordingly, these bail applications filed under Section 439
Cr.P.C. are allowed and it is directed that petitioners Mohammad
Salim S/o Fazaldeen, Abdul Raheem @ Kalu Khan S/o Janu Khan,
Raju Singh S/o Kalu Singh, Kumbh Singh S/o Anoop Singh and
Bahadur Singh @ Badar Singh S/o Ugam Singh shall be released
(3 of 3) [CRLMB-16459/2021]
on bail in connection with FIR No.207/2021 of Police Station Baap,
District Jodhpur provided each of them executes 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
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
90 to 93-Arun/-
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