Mohammad Sohail Khan S/O Mohammad ... vs State Of Rajasthan
2021 Latest Caselaw 2205 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1153/2021

Mohammad Sohail Khan S/o Mohammad Vasiullah Khan, Aged
About 26 Years, R/o House No. 14 Rai Colony Hasanpura- C Ps
Railway Station Sadar Jaipur (At Present Confined At Central Jail
Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Mahendra Shandilya For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.417/2020 was registered at Police Station Shyam

Nagar, Jaipur (South) for offence under Sections 143, 323, 341,

342, 427, 452 & 307 I.P.C.

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

allegation of causing injury is not on the present petitioner. The

criminal antecedents are also of year 2013 & 2018. Petitioner is in

custody since 20.12.2020. Charge-sheet has been filed.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1153/2021]

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.

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

NIKHIL KR. YADAV /24

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