Mohammad Sabir vs State Of Rajasthan
2021 Latest Caselaw 7557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3166/2021

Mohammad Sabir S/o Islamuddin, Aged About 26 Years, R/o Near Chhabila Bheru, Police Station Surajpole, Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.224/2020 of Police Station Savina, District Udaipur for

the offence(s) punishable under Section(s) 399, 402 IPC

and Sections 3/25 and 4/25 of the Arms Act. He/she/they

has/have preferred this/these bail application(s) under

Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

(2 of 2) [CRLMB-3166/2021]

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

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Mohammad Sabir S/o Islamuddin shall be

released on bail in connection with FIR No.224/2020 of

Police Station Savina, District Udaipur provided

he/she/they execute(s) a personal bond in the 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

40 - ms rathore

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