Yusuf Khan S/O Shri Kamruddin vs State Of Rajasthan
2021 Latest Caselaw 2512 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                6749/2021

Yusuf Khan S/o Shri Kamruddin, Aged About 50 Years, R/o Gali
No. 9 Shisha Khan Peer Road Ps Clock Tower Ajmer Dist. Ajmer
Raj. (At Present Confined In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Hanish Khan, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.34/2016 was registered at Police Station Nasirabad

Sadar, District Ajmer for offence under Sections 302 and 201 I.P.C.

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

eye witness to the incident. Petitioner has been made an accused

on the basis of his confession made before the police. It is also

contended that the petitioner has remained in custody for a period

of five years and two months. Out of 21 witnesses, only 5

witnesses have been examined so far.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-6749/2021]

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.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /20

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