Irfan Khan S/O Shri Nizamuddin vs State Of Rajasthan
2021 Latest Caselaw 2641 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9003/2021

Irfan Khan S/o Shri Nizamuddin, Resident Of Plot No. 207-A,
Vardhman Nagar, Ajmer Road, Police Station Shyam Nagar,
Jaipur. Presently Residing At Plot No.8, New Colony, Kota Road,
Police Station City Kotwali, Bundi, Raj. (Accused Confined In
Central Jail At Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar For State : 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.323/2019 was registered at Police Station Shyam

Nagar, Jaipur for offence under Sections 420, 406 and 120-B I.P.C.

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

not named in the FIR. He has been made an accused on the

ground that he is in possession of the disputed property.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-9003/2021]

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 /3

Powered by TCPDF (www.tcpdf.org)