Adil S/O Abdul Wahid vs State Of Rajasthan
2021 Latest Caselaw 222 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 12110/2020

Adil S/o Abdul Wahid, R/o Ek Minar Masjid, Chamda Fectory
Chhawani P.s. Gumanpura Kota Raj (At Present Confined At
Central Jail Kota)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                        ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan present in Court For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.421/2020 was registered at Police Station

Gumanpura Kota for offence under Sections 341, 323, 307, 34

I.P.C.

3. It is contended by counsel for the petitioner that the

allegation of causing injuries is on two persons. The injuries

sustained are of half centimeter width, which could have been

caused by a scissor and not by a knife. It is also contended that

petitioner has remained in custody for about four months. Charge-

sheet has been filed. Petitioner is not having criminal antecedents

of like nature.

(2 of 2) [CRLMB-12110/2020]

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

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

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

that accused-petitioner shall be released on bail provided he

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 he 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.

(PANKAJ BHANDARI),J

ARTI SHARMA /9

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