Ikbal Husain @ Appu vs State
2021 Latest Caselaw 6230 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3004/2021

Ikbal Husain @ Appu S/o Shri Mohammad Sidik Musalman, Aged About 23 Years, R/o Behind Teja Ji Chowk, Kumbhanagar, Police Station Sadar Chittorgarh, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.42/2021

of Police Station Sadar Chittorgarh, District Chittorgarh for the

offence(s) punishable under Section(s) 394/34 of IPC.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-3004/2021]

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)-

Ikbal Husain @ Appu S/o Shri Mohammad Sidik Musalman shall be

released on bail in connection with FIR No.42/2021 of Police

Station Sadar Chittorgarh, District Chittorgarh provided

he/she/they execute(s) a personal bond in a sum of Rs.50,000/-

with two sound and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his/her/their appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

33-Arun/-

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