Irshad Ali vs State
2021 Latest Caselaw 2675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1215/2021

Irshad Ali S/o Mohd. Rafique, Aged About 35 Years, By Caste Muslim, R/o Village Padila Post Ismile Ganj, Ps Dharavi, District Prayagraj, UP.

(Accused Lodged In Central Jail, Jodhpur).

----Petitioner Versus State of Rajasthan

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1216/2021 Tosib Ahmed S/o Shri Salim Ahmed, Aged About 34 Years, R/o Jehdipur Police Station Madhoganj, District Hardoi (U.P.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rajesh Choudhary Mr. Shyam Paliwal For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.287/2020

of Police Station Shastri Nagar, District Jodhpur for the offence(s)

punishable under Section(s) 406, 420, 467, 468, 471 and 120-B

of IPC. He/She/They has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1215/2021]

Learned counsel for the petitioner(s) has submitted that

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).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact 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)

Irshad Ali S/o Mohd. Rafique and Tosib Ahmed S/o Shri Salim

Ahmed shall be released on bail in connection with FIR

No.287/2020 of Police Station Shastri Nagar, District Jodhpur

provided he/she/they execute(s) a personal bond in a sum of

Rs.2,00,000/- with two sound and solvent local sureties of

Rs.1,00,000/- 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

26-27-Arun/-

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