Saiyab Sabi Turab @ Raju Bhai Son Of ... vs The State Of Rajasthan
2021 Latest Caselaw 3141 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  9670/2021

1.         Saiyad Sabi Turab @ Raju Bhai Son Of Rehan Hussain,
           Aged   About    46     Years,      Resident        Of   Hataie   Chowk,
           Taragarh, Police Station, Dargah Ajmer. ( Presently
           Confined In Jail At Ajmer ).
2.         Saiyad Tajmmul Hussain @ Chand Miyan Son Of Rehan
           Hussain, Resident Of Hataie Chowk, Taragarh, Police
           Station, Dargah Ajmer. ( Presently Confined In Jail At
           Ajmer ).
                                                                    ----Petitioners
                                      Versus
The State Of Rajasthan, Through P.p.
                                                                   ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta present in the Court For Complainant(s) : Mr. Abhay Nath Deora through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioners have filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.68/2021 was registered at Police Station Dargah

Ajmer for offence under Sections 143, 341, 323, 354, 379 I.P.C.

3. It is contended by counsel for the petitioners that no overt

act is assigned to the present petitioners. Charge-sheet has been

filed.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9670/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This bail application is, 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.

(PANKAJ BHANDARI),J

ARTI SHARMA /17

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