Sher Ali S/O Mamrej vs State Of Rajasthan
2021 Latest Caselaw 2885 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Bail Application No.
                                 10122/2021

Sher Ali S/o Mamrej, Aged About 22 Years, R/o Vill. Jamitpura Ps
Taleda Dist. Bundi Raj. (At Present Confined In Dist. Jail Bundi
Raj.)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10929/2021

1. Jakir Hussain S/o Mohammed Ramjani, Aged About 34 Years, R/o Vill. Jamitpura Ps Taleda Dist. Bundi Raj. (At Present Confined In Dist. Jail Bundi Raj.)

2. Saddam Hussain S/o Sharif Mohammed, Aged About 24 Years, R/o Vill. Jamitpura Ps Taleda Dist. Bundi Raj. (At Present Confined In Dist. Jail Bundi Raj.)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 10930/2021

1. Sehjad Ali Alias Pappu S/o Mohammed Ramjani, Aged About 27 Years, R/o Vill. Jamitpura Ps Taleda Dist. Bundi Raj. (At Present Confined In Dist. Jail Bundi Raj.)

2. Shakir Hussasin S/o Mamrez, Aged About 32 Years, R/o Vill.

Jamitpura Ps Taleda Dist. Bundi Raj. (At Present Confined In Dist. Jail Bundi Raj.)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No.

(2 of 3) [CRLMB-10122/2021]

10934/2021 Altaf Alias Kallu Marhoom S/o Jahid Hussain, Aged About 23 Years, Resident Of Village Jamitpura, Police Station, Taleda, District Bundi (Raj.) (At Present Confined In Distt. Jail, Bundi (Raj.)

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Govind Lal Choudhary present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2. F.I.R. No.190/2021 was registered at Police Station Taleda,

District Bundi (Raj.) for offence under Sections 323, 341, 308 &

143 I.P.C.

3. It is contended by counsel for the petitioners that parties are

related to each other. There is property dispute between the

parties. The interim order in force was also in favour of petitioners'

side. The offence would not travel beyond Section 325 IPC. There

is cross F.I.R.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

(3 of 3) [CRLMB-10122/2021]

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are, accordingly, allowed and it is

directed that accused-petitioners shall be released on bail

provided each of them 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 they 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.

8. A copy of this order be placed in connected files.

(PANKAJ BHANDARI),J

ARTI SHARMA /20-23

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