Ajrudeen vs State Of Rajasthan
2021 Latest Caselaw 8146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3997/2021

Ajrudeen S/o Fakeer Mohammad, Aged About 25 Years, R/o Behind Mahamandir Petrol Pump, Indra Colony, P.s. Nagauri Gate, Jodhpur (At Present Lodged In Central Jail Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Ramniwas Haniya For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

24/03/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.143/2021, Police Station Mahamandir, District Jodhpur for

offences under Sections 457 & 380 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner was not named in the FIR, which has been

registered for the offences which are magistrate triable. As per the

order rejecting bail, the petitioner does not have any criminal

antecedents.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Ajrudeen S/o Shri Fakeer Mohammad

(2 of 2) [CRLMB-3997/2021]

arrested in connection with the F.I.R. No.143/2021 registered at

Police Station Mahamandir, District Jodhpur shall be released on

bail provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

(SANDEEP MEHTA),J 105-Sudhir Asopa/-

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