Rajjab Khan @ Razaq S/O Jumma Khan vs State Of Rajasthan
2021 Latest Caselaw 2514 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous IInd Bail Application No. 5548/2021

Rajjab Khan @ Razaq S/o Jumma Khan, Aged About 45 Years,
R/o Jamalpur Ps Sadar Hinduan Dist. Karauli Raj. (At Present
Accused Confined In Dist. Jail Karauli Raj.)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/06/2021

1. The matter comes up on an application filed by the applicant

for interim bail application under Section 439 of Cr.P.C.

2. F.I.R. No.512/2020 was registered at Police Station Hindaun

City Karauli for offence under Sections 8/20 of N.D.P.S.

3. It is contended by counsel for the petitioner that petitioner's

brother has expired. There is no elder person available in the

family to perform the last rites, as per the customs prevalent

among muslims. It is also contended that petitioner should be

granted interim bail for a period of one week.

4. Counsel for the complainant has opposed the interim bail

application.

5. I have considered the contentions.

6.      Having   considered      the     contention         of    counsel   for   the


                                                                            (2 of 2)                   [CRLMB-5548/2021]

petitioner and the death certificate filed with the interim bail

application, I deem it proper to allow this interim bail application

for a period of one week.

7. This interim bail application is accordingly allowed and it is

directed that accused-petitioner shall be released on interim bail

for a period of one week from the date of release. He should

surrender after the expiry of seven days before the concerned Jail

Superintendent. Petitioner is granted interim 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 learned trial court with the stipulation that he shall

surrender before the Jail Authorities on 07.07.2021.

9. List the main application on 12.07.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /16

Powered by TCPDF (www.tcpdf.org)