Farhat Ali Khan vs State
2021 Latest Caselaw 6986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3508/2021

Farhat Ali Khan S/o Faiyaz Ahmed Khan, Aged About 44 Years, R/o House No. 44, Block N Abdul Fazal Enclave-I, Jamia Nagar, New Delhi. At Present OSD, Jamia Urdu Aligarh, Medical Road, Police Station Civil Lines, Aligarh, Uttar Pradesh. (At Present Lodged In District Jail, Nagaur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. G.R. Punia, Sr. Advocate assisted by Mr. Rajendra Prasad For Respondent(s) : Mr. Vikram Sharma, P.P. For Complainant(s) : Mr. Vijay Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.35/2015

of Police Station Sadar, District Nagaur for the offence(s)

punishable under Section(s) 420, 467, 468, 471 and 120B 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).

(2 of 2) [CRLMB-3508/2021]

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

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)

Farhat Ali Khan S/o Faiyaz Ahmed Khan shall be released on bail in

connection with FIR No.35/2015 of Police Station Sadar, District

Nagaur 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

70-akash/-

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