Sher Mohammad vs State
2021 Latest Caselaw 19480 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15921/2021

Sher Mohammad S/o Sh. Fakhruddin, Aged About 27 Years, B/c Muslim, R/o Faruk Aalam Colony Mullatalai Presently C/o In The House Of Julfukar Near The Badi Masjid Rajja Colony P.s. Ambamata Dist. Udaipur (Raj.). (Presently Lodged In Central Jail, Udaipur (Raj.)).

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


For Petitioner(s)          :    Mr. Firoz Khan
                                Mr. Sohail Khan
For Respondent(s)          :    Mr. Shiv Kumar Bhati, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.376/2021

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

punishable under Section(s) 356 & 379 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 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).

(2 of 2) [CRLMB-15921/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

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) Sher

Mohammad S/o Sh. Fakhruddin shall be released on bail in

connection with FIR No.376/2021 of Police Station Savina, 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

57-mohit/-

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