Sharif Khan vs State
2021 Latest Caselaw 10775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8942/2021

Sharif Khan S/o Sadak Khan, Aged About 46 Years, R/o 1 M.m.w.m. Abadi 45 R.d. (Loonkha), Tehsil Chhattargarh District Bikaner (At Present Lodged In Central Jail, Bikaner)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R S Choudhary For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

14/07/2021

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

in connection with FIR No.74/2020 registered at Police Station,

Chhattargarh District Bikaner for offence under Section(s) 147,

148, 341, 342, 323, 364, 404, 302 & 149 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the petitioner

was not identified and his case is similar to that of co-accused-

Naju Khan @ Najam whose bail application has been allowed by

this Court.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the aforesaid facts and

circumstances and that the case of the petitioner cannot be

distinguished from that of co-accused-Naju Khan @ Najam, but

(2 of 2) [CRLMB-8942/2021]

without commenting further on merits of the case, I deem it just

and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Sharif Khan S/o Sadak Khan, be

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

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.50,000/- 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)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

4-1/-saurabh

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