Mubin Son Of Dhandhad vs State Of Rajasthan
2021 Latest Caselaw 331 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 655/2021

1.        Mubin Son Of Dhandhad, Resident Of Village Akata, Police
          Station Kaman, District Bharatpur. (Presently Confined In
          Sub Jail, Deeg)
2.        Ansar Son Of Saddiq, Resident Of Village Akata, Police
          Station Kaman, District Bharatpur. (Presently Confined In
          Sub Jail, Deeg)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.756/2020 was registered at Police Station Kaman,

District Bharatpur for offence under Sections 143, 341, 332, 353,

307 I.P.C.

3. It is contended by counsel for the petitioners that in the

F.I.R., the allegation is against fifteen to twenty persons. No overt

act is assigned to the present petitioners. The allegation of firing is

on Idrish and Irfan.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-655/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

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

that accused-petitioners shall be released on bail provided each of

them 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 they 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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoners' repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /76

Powered by TCPDF (www.tcpdf.org)