Tofique Khan Mev vs State Of Rajasthan
2021 Latest Caselaw 10342 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8624/2021

Tofique Khan Mev S/o Aziz Khan Mev, Aged About 38 Years, R/o Mevatimohalla, Nimbahera, District Chittorgarh. (At Present Lodged In Sub Jail, Nimbahera)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr G.R. Bhari For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

08/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.143/2020 registered at Police Station,

Kotwali Nimbaheda, District Chittorgarh for offence under Sections

457, 380 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

The learned counsel for the petitioner submits that the

allegation pertains to theft of gas cylinder and charge sheet has

been filed.

Having considered the submissions, looking to the nature of

allegations and as the trial of the matter is likely to take time,

without commenting on merits of the case, I am inclined to

enlarge the petitioner on bail.

(2 of 2) [CRLMB-8624/2021]

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Tofique Khan Mev s/o Aziz Khan

Mev be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR No.143/2020 registered at Police Station,

Kotwali Nimbaheda, District Chittorgarh provided the petitioner

furnishes a personal bond of Rs.20,000/- with one surety in the

like amount, to the satisfaction of the concerned Magistrate with

the stipulation that he shall comply with all the conditions laid

down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

55-MMA/-

Powered by TCPDF (www.tcpdf.org)