Mohammad Hussain Kayamkhani @ ... vs State Of Rajasthan
2021 Latest Caselaw 19007 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16258/2021

Mohammad Hussain Kayamkhani @ Mohammad Ali S/o Sh. Jorawar Khan, Aged About 40 Years, Rupura, Shahpura, P.s. Fuliyakkalla, Dist. Bhilwara (Raj.). (Lodged In Dist. Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Avinash Bhati For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.212/2021 of

Police Station Shahpura, District Bhilwara for the offences

punishable under Sections 376 2(N), 452, 506 of IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per

the FIR, earlier the prosecutrix has also levelled similar type of

allegations against the petitioner but later on, entered into

compromise. It is further submitted that prosecutrix was

demanding money from the petitioner and when he refused to

give the money, this false FIR has been lodged against him. It is

also submitted that charge-sheet has been filed and trial of the

case will take time.

(2 of 2) [CRLMB-16258/2021]

Learned Public Prosecutor has opposed the bail application.

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Mohammad

Hussain Kayamkhani @ Mohammad Ali S/o Sh. Jorawar Khan shall

be released on bail in connection with FIR No.212/2021 of Police

Station Shahpura, District Bhilwara provided he 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

82-Arun/-

Powered by TCPDF (www.tcpdf.org)