Shahrukh @ Taleem vs State
2021 Latest Caselaw 2489 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 419/2021

Shahrukh @ Taleem S/o Jakir Husain, Aged About 25 Years, B/c Muslim, R/o Kachi Basti, Nimbaheda, At Present Rental House Putholi, Police Station Chanderiya, Dist. Chittorgarh, Rajasthan. (At Present Lodged In District Jail, Chittorgarh).

                                                                    ----Petitioner
                                      Versus
State, Through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Dinesh Kumar
For Respondent(s)          :     Mr. Farzand Ali, AAG-cum-GA
                                 Mr. Mukesh Trivedi, PP



              HON'BLE MR. JUSTICE SANDEEP MEHTA

                           Judgment / Order

29/01/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

F.I.R. No.139/2020, Police Station Shambhupura, District

Chittorgarh, for offences under Section 395 of the IPC and Section

83 of the Juvenile Justice (Care and Protection of Children) Act.

Heard learned counsel for the parties. Perused the material

available on record.

The petitioner has been charge-sheeted for the above

offences alongwith co-accused Saddam @ Anda @ Baniya, Gopyal

Nayak, Vijesh Jat,Vishnu Nayak, Manohar Joshi and Raju Charan.

He is in judicial custody since 28.08.2020. The applications for bail

filed on behalf of the co-accused Manohar and Vijesh have been

accepted by this Court vide orders dated 03.11.2020 and

(2 of 2) [CRLMB-419/2021]

09.12.2020 respectively. The case of the petitioner is in no

manner distinguishable from that of the co-accused persons

whose bail applications have been accepted by this Court. As per

the order rejecting bail, the petitioner does not have any other

criminal antecedent.

In this view of the matter and having regard to the overall

facts and circumstances of the case as available on record, this

Court is inclined to extend indulgence of bail to the accused

petitioner. Accordingly, this bail application is allowed and it is

directed that the petitioner Shahrukh @ Taleem S/o Jakir Husain

arrested in connection with the F.I.R. No.139/2020, registered at

Police Station Shambhupura, Chittorgarh shall be released on bail

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 41-Sudhir Asopa/-

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