Ali Khan vs State
2021 Latest Caselaw 4920 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2649/2021

Ali Khan S/o Shri Kamruddin, Aged About 27 Years, R/o Musalmano Ka Mohalla, Lathi, P.s. Lathi, Jaisalmer (Rajasthan). (Presently Lodged In Sub Jail Pokaran).

----Petitioner Versus State, Through P.p.

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2650/2021 Manu @ Manohar Khan S/o Shri Niyal Khan, Aged About 21 Years, R/o Suryoday Nagar, Solankiya Tala P.s. Shergarh, Dist. Jodhpur. (Presently Lodged In Sub Jail Pokaran).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Godara For Respondent(s) : Mr. A.R. Chaudhari, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.22/2021

of Police Station Sankda, District Jaisalmer for the offence(s)

punishable under Section(s) 379 & 411 of IPC. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

(2 of 2) [CRLMB-2649/2021]

Learned counsel for the petitioner(s) has submitted that the

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 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) Ali

Khan S/o Shri Kamruddin and Manu @ Manohar Khan S/o Shri

Niyal Khan shall be released on bail in connection with FIR

No.22/2021 of Police Station Sankda, District Jaisalmer 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

83-84 mohit/-

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