Liyakat Ali S/O Nijardeen vs State Of Rajasthan
2021 Latest Caselaw 3250 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11282/2021

Liyakat Ali S/o Nijardeen, R/o Kota Khurd Ramgarh Ps Ramgarh
Dist. Alwar Raj. (Presently Confined At Central Jail Alwar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dharmendra Kumar for Mr. Kapil Gupta present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.516/2019 was registered at Police Station Sadar,

Alwar for offence under Sections 143, 323, 341, 427, 395 I.P.C.

3. It is contended by counsel for the petitioner that no test

identification parade was conducted. Similarly situated co-accused

have been given benefit of bail by Co-ordinate Bench of this Court.

4. Learned Public Prosecutor has opposed the bail application.

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

(2 of 2) [CRLMB-11282/2021]

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 /52

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