Mujahid @ Mujji S/O Shri Kurshid vs State Of Rajasthan
2021 Latest Caselaw 2637 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10103/2021

Mujahid @ Mujji S/o Shri Kurshid, Aged About 26 Years, R/o
Teuwas Ps Kotkasim Dist. Alwar Raj. Ps Dist. Bhiwadi (At Present
Confined In Sub Jail Kishangarhbas Dist. Alwar)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.133/2020 was registered at Police Station

Kishangarhbas, P.S. Distt. Bhiwadi, District Alwar for offence under

Sections 395, 397 and 398 I.P.C.

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

delay in lodging of FIR. No recovery was effected from petitioner.

Petitioner was arrested after almost seven months of the incident.

No test identification parade was conducted to connect petitioner

with the commission of the offence.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10103/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /39

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