Ayub S/O Sharif Mohammad vs State Of Rajasthan
2021 Latest Caselaw 7786 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 20726/2021

1.       Ayub S/o Sharif Mohammad, Aged About 99 Years, R/o
         Aalod Near Police Gram Aalod Ps Dablana Dist. Bundi Raj.
         (At Present Confined In Dist. Jail Bundi)
2.       Guddu S/o Babu, R/o Balapura Aalod Ps Dablana Dist.
         Bundi Raj. (At Present Confined In Dist. Jail Bundi)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr.Asgar Khan
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-petitioners Ayub S/o Sharif Mohd. And

Guddu S/o Babu. The petitioners have been arrested in connection

with FIR No.218/2021 registered at Police Station Lakheri Distt.

Bundi for the offence under Sec. 379 IPC.

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

false case has been foisted against the petitioners. The petitioners

have been falsely implicated in this case. Trial of the case is likely

to take time.

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-20726/2021]

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

the petitioners 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 each of them 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

PREETI/104

Powered by TCPDF (www.tcpdf.org)