Firoz @ Sheru S/O Sabuddeen vs State Of Rajasthan
2021 Latest Caselaw 3189 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11528/2021

Firoz @ Sheru S/o Sabuddeen, Aged About 24 Years, R/o Usman
Colony Gangapur City Ps Udaie Mod Dist. Sawai Madhopur (At
Present Confined In Sub Jail Gangapur City)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Mohammed Anees present in the Court For Complainant(s) : Mr. Achintya Kaushik through VC For State : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.133/2021 was registered at Police Station Udaie

Mod, Distt. Sawai Madhopur for offence under Sections 143, 323,

341, 354-B, 504, 336 I.P.C.

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

delay of fourteen days in lodging of the F.I.R. No gun shot injury

has been received by the complainant-side. The criminal

antecedents are relating to the year 2015 and prior to that. Out of

six criminal antecedents pointed out against the petitioner, he

stands acquitted in five cases.

4. Learned Public Prosecutor and counsel for the complainant

(2 of 2) [CRLMB-11528/2021]

have opposed the bail application. It is contended that there is

specific allegation against the petitioner of opening fire and

damage to the wall was caused by firing with the gun by the

petitioner.

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

ARTI SHARMA /55

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