Abbas Ali vs State
2021 Latest Caselaw 11755 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9167/2021

Abbas Ali S/o Aslam @ Islam, Aged About 21 Years, R/o Hussain Tekari, Akbar Nagar, Police Station Jawra, Police Station Jawra, District Ratlam (Madhyapradesh) (At Present Lodged District Jail Banswara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

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

in connection with FIR No.54/2021 registered at Police Station,

Gadhi, District Banswara for offence under Section(s) 380 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 recovery

of the stolen articles has already been made and no further

inquiry is required to be done. No other previous case is pending

against the petitioner.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the overall facts and circumstances

of the case but without commenting further on merits of the case,

I deem it just and proper to enlarge the petitioner on bail.

(2 of 2) [CRLMB-9167/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Abbas Ali S/o Aslam @ Islam, be

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

aforesaid FIR 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)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

14-1/-saurabh

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