Rahees S/O Sh. Farook vs State Of Rajasthan
2021 Latest Caselaw 794 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  790/2021

Rahees S/o Sh. Farook, Aged About 26 Years, R/o Village Rawli,
P.s. Firozpurjhirka, Haryana. (At Present Accused Is Confined In
Central Jail Alwar)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp.
                                                                  ----Respondent

For Petitioner(s) : Mr. Aslam S Khan present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.226/2020 was registered at Police Station Nogava,

District Alwar for offence under Sections 394 I.P.C.

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

rejection of the first bail application, charge-sheet has been filed.

There is no evidence to connect the petitioner with the crime.

Petitioner is not having any criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-790/2021]

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

7. This second 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 /66

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