Karimulla @ Raja Son Of Shri Yahood ... vs State Of Rajasthan
2021 Latest Caselaw 2811 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9567/2021

Karimulla @ Raja Son Of Shri Yahood Ali Mulla, Aged About 47
Years, Resident Of Paityakali Gali No. 4, Police Station Vasanti,
District Paschim Pargana West Bengal At Presently Residing At
Plot No. 30, Gali No. 2, Khnapura Madeena Mazid Ke Peeche,
Limbayat, Police Station Meethikhari, District Suart ( Gujrat ).
( At Present Confined In District Jail, Kota ).
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                      ----Respondent

For Petitioner(s) : Mr. Pawan Kumar Verma present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.186/2017 was registered at Police Station

Kaithoonipol, District Kota for offence under Sections 370, 370-A,

366-B, 368, 376 I.P.C.

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

petitioner is not appearing in the F.I.R. and in the statements

recorded under Section 161 & 164 of Cr.P.C. Co-accused have

been given benefit of bail.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9567/2021]

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.

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

ARTI SHARMA /11

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