Ibrahim @ Kau S/O Basheer vs State Of Rajasthan
2021 Latest Caselaw 2367 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8163/2021

Ibrahim @ Kau S/o Basheer, R/o Bavla, Thana Tavdu District Nuh
Mewat, Haryana. At Present Confined In Sub Jail Kishangarhbas
District Alwar
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Manjeet Kumar, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

1. Defect/s pointed out by the registry is/are waived.

2. Petitioner has filed this bail application under Section 439 of

Cr.P.C.

3. F.I.R. No384/2011 was registered at Police Station Bhiwadi

Phase-III for offence under Sections 363 & 366 I.P.C.

4. It is contended by the counsel for the petitioner that FIR is of

year 2011. Co-accused Sakir and Aasu who were named in the FIR

have been given benefit of bail by the Co-ordinate bench. One of

the accused has been acquitted by the trial Court.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-8163/2021]

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.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /58

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