Saddam Husain @ Makdi vs State
2021 Latest Caselaw 19008 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 16158/2021

Saddam Husain @ Makdi S/o Shri Bashir, B/c Musalman, aged about 28 yers, R/o Lakhuwali Head, Police Station Hanumangarh Town, District Hanumangarh) (At preent lodged in District Jail, Churu

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Deepak Bansal For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SUDESH BANSAL

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. 69/2021 of Police

Station Dhudwakhara, District Churu for the offences punishable

under Sections 341, 323, 458, 394, 395/34 of IPC. He has

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

Learned counsel for the petitioner has submitted that

charge-sheet has been filed and allegation against the petitioner is

for snatching of Rs.5,000/- and mobile phone. It is submitted by

counsel for the appellant that petitioner is behind the bar since

long and conclusion of the trial may take its own time.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case that charge-sheet has been filed and the offences are

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triable by magistrate, without expressing any opinion on the

merits of the case, this Court deems 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 Saddam

Husain @ Makdi S/o Shri Bashir shall be released on bail in

connection with FIR No. 69/2021 of Police Station

Dhudwakhara, District Churu 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.

(SUDESH BANSAL),J

210-Taruna/-

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