Akram vs State
2021 Latest Caselaw 7724 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3699/2021

1. Akram S/o Sh. Barkat Khan, Aged About 22 Years, Back Side Of Fort, Phalodi, District Jodhpur, Rajasthan. (At Present Lodged In Central Jail Jodhpur).

2. Ashraf S/o Sh. Imaam Khan, Aged About 20 Years, Back Side Of Fort, Phalodi, District Jodhpur, Rajasthan. (At Present Lodged In Central Jail Jodhpur).

3. Irfan Khan S/o Sh. Barkat Khan, Aged About 20 Years, Back Side Of Fort, Phalodi, District Jodhpur, Rajasthan. (At Present Lodged In Central Jail Jodhpur).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. M.S. Soni
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP
For Complainant(s)       :     Mr. Pritam Solanki (Through VC)



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

18/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.94/2021

of Police Station Phalodi, District Jodhpur for the offence(s)

punishable under Section(s) 147, 148, 327, 427, 452 & 149 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 the

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

is/are triable by Magistrate.

                                                                          (2 of 2)                   [CRLMB-3699/2021]


                                         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 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)

(1)Akram S/o Sh. Barkat Khan (2) Ashraf S/o Sh. Imaam Khan

and (3) Irfan Khan S/o Sh. Barkat Khan shall be released on bail

in connection with FIR No.94/2021 of Police Station Phalodi,

District Jodhpur 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

85-mohit/-

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