Teepu Ansari S/O Shri Mohammad ... vs The State Of Rajasthan
2021 Latest Caselaw 2969 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               10663/2021

Teepu Ansari S/o Shri Mohammad Sheikh, Aged About 30 Years,
R/o     Sayeed    Nagar    Mohallah         Raniganj        Ps   Raniganj   Dist.
Vardhman West Bangal Presently Residing At Near Chadi Baba Ki
Dargah Tenant Of Irfan Bhai Ander Kot Dargah Ajmer (At Present
Lodged In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. S. Gaharana
                                Mr. G.K. Sharma
For Respondent(s)         :     Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.257/2016 was registered at Police Station Dargah,

District Ajmer for offence under Sections 302 & 201 I.P.C.

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

application was rejected on 11.07.2018. Petitioner has remained

in custody for a period of four and a half years. Co-accused Mohd.

Akhtar has been enlarged on bail by this Court. It is a case of

circumstantial evidence.

4. Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-10663/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This second 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 /50

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