Rafiq S/O Deen Mohammad vs State Of Rajasthan
2021 Latest Caselaw 1712 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1522/2021

1.        Rafiq S/o Deen Mohammad, Aged About 29 Years, R/o
          Vill. Subhasedi
2.        Shabbir S/o Kalu, Aged About 34 Years, R/o Vill.
          Kangarka
3.        Juber Khan S/o Sapaak, Aged About 28 Years, R/o Vill.
          Kangarka
4.        Juned S/o Jumma @ Jumme Khan, Aged About 28 Years,
          R/o Vill. Nanuka
5.        Khaleel S/o Sarupa, Aged About 41 Years, R/o Vill.
          Kangarka Ps Sadar Tavru Dist. Nuh Haryana (At Present
          In Sub Jail Fatehpur Sikar)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Sanjay Verma For Respondent(s) : Mr. Deshraj Gosingha, PP Investigating Officer : Mr. Karan Singh, CI, S.H.O., Sadar Fatehpur, Distt. Sikar

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/02/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.184/2019 was registered at Police Station Sadar

Fatehpur, District Sikar (Raj.) for offence under Sections 395 &

365 I.P.C.

3. It is contended by counsel for the petitioners that co-accused

(2 of 2) [CRLMB-1522/2021]

has been enlarged on bail.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

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

that accused-petitioners shall be released on bail provided each of

them 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 trial Court with the stipulation that they shall appear before

that Court and any Court to which the matter be 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 petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /42

Powered by TCPDF (www.tcpdf.org)