Yunus Ali @ Bhallu vs State Of Rajasthan
2021 Latest Caselaw 3072 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1720/2021

1. Yunus Ali @ Bhallu S/o Nizamudin, Aged About 67 Years, Perkamadiya, Tehsil Tibbi, District Hanumangarh. (At Present In Sub Jail Nohar).

2. Firoz @ Fauja S/o Yunus Ali @ Bhallu, Aged About 35 Years, Perkamadiya, Tehsil Tibbi, District Hanumangarh. (At Present In Sub Jail Nohar).

----Petitioners Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Jitnedra Ojha For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.477/2020

of Police Station Rawatsar, District Hanumangarh for the

offence(s) punishable under Section(s) 420, 406 and 120-B of

IPC. He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

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).

(2 of 2) [CRLMB-1720/2021]

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)-

Yunus Ali @ Bhallu S/o Nizamudin and Firoz @ Fauja S/o Yunus Ali

@ Bhallu shall be released on bail in connection with FIR

No.477/2020 of Police Station Rawatsar, District Hanumangarh

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

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

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

109-Arun/-

Powered by TCPDF (www.tcpdf.org)