Salim Mohammed S/O Shri Chhotu ... vs State Of Rajasthan
2021 Latest Caselaw 652 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               14695/2020

Salim Mohammed S/o Shri Chhotu Shah, Aged About 25 Years,
R/o Dantri P.s. Dudu, District Jaipur At Present R/o Hamdard
Nagar, Bhishti Mohalla, Chamdaghar, Gandhi Nagar, P.s. Gandhi
Nagar, District Ajmer (Raj.) (Presently Confined In Central Jail
Ajmer)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Devanshu Sharma present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.215/2019 was registered at Police Station

Madanganj, District Ajmer for offence under Sections 379 I.P.C.

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

has remained in custody for a period of eleven months. Matter

pertains to theft of tempo. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

(2 of 2) [CRLMB-14695/2020]

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.

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 petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

Powered by TCPDF (www.tcpdf.org)