Nazim Ali @ Paras @ Shakil S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7762 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 20644/2021

Nazim Ali @ Paras @ Shakil S/o Shri Salim, Aged About 23
Years, R/o Mohalla Hanif Garhi Kasba Syna Ps Syana Dist.
Bulandshahar U.p. (At Present Confined In Central Jail Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr.Devanshu Sharma For Respondent(s) : Mr.Arvind Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

17/12/2021

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Nazim Ali @ Paras @ Shakil

S/o Salim. The petitioner has been arrested in connection with FIR

No.324/2021 registered at Police Station Madanganj, Distt. Ajmer

for the offence(s) under Sections 392, 323 & 341 IPC.

2. Learned counsel for the accused-petitioner submits that a

false case has been foisted against the petitioner. The case is

triable by the court of Magistrate. The other similarly situated co-

accused persons have already been granted bail.

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Considering the arguments advanced by the counsel for the

parties and looking to the possibility that the trial may take long

(2 of 2) [CRLMB-20644/2021]

time to conclude, this court deems it just and proper to enlarge

the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to

the satisfaction of the learned trial Judge for his appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(FARJAND ALI),J

SAHIL SONI/85

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