Jahangir @ Babu @ Dorman vs State
2021 Latest Caselaw 2375 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1151/2021

Jahangir @ Babu @ Dorman S/o Shri Jakir Khan, Aged About 19 Years, By Caste Musalman, R/o Nai Bhakri Bas, Neary Kaluram Ki Bawari, Behind Kabristan, Police Thana Sursagar, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Nandkishore For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.48/2019 of Police

Station Mathaniya, District Jodhpur for the offences punishable

under Sections 323, 395/34 and 382 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused persons have already been enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-1151/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Jahangir @

Babu @ Dorman S/o Shri Jakir Khan shall be released on bail in

connection with FIR No.48/2019 of Police Station Mathaniya,

District Jodhpur provided he executes 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 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

Abhishek Kumar S.No.25

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