Salim @ Bada Khan @ Bada Khaniya vs State
2021 Latest Caselaw 3276 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1723/2021

Salim @ Bada Khan @ Bada Khaniya S/o Sh. Aamin Khan, Aged About 40 Years, R/o Chota Ranisar Bas Ganga Shahar, Police Station Ganga Shahar, Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Varun Arora For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.27/2021

of Police Station Ganga Shahar, District Bikaner for the offence(s)

punishable under Section(s) 4/25 of Arms Act. 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).

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

(2 of 2) [CRLMB-1723/2021]

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)-

Salim @ Bada Khan @ Bada Khaniya S/o Sh. Aamin Khan shall be

released on bail in connection with FIR No.27/2021 of Police

Station Ganga Shahar, District Bikaner 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

36-Arun/-

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