Aas [email protected] S/O Mehmud Khan vs State Of Rajasthan
2021 Latest Caselaw 1319 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                                 14326/2020

Aas [email protected] S/o Mehmud Khan, R/o Village Pawi
Daulatnar Louni Distt. Gaziyabad Ps Tauni Ka City Uttarpradesh
At Present R/o As A Tenant Opp. Of Aapni Deyari Ananda City
Parasrampura Road Ps Muhana Jaipur (At Present Confined In
Central Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No.1846/2019 was registered at Police Station

Sanganer, Jaipur Metropolitan (South) for offence under Sections

457 & 380 of I.P.C.

3. It is contended by counsel for the petitioner that petitioner

has remained in custody for a period of more than one year.

Offence is triable by First Class Magistrate. It is also contended

that majority of the criminal antecedents are prior to the year

2015.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-14326/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /17

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