Mohd. Aadil vs State Of Rajasthan
2021 Latest Caselaw 8160 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3368/2021

Mohd. Aadil S/o Shri Azaz Khan, Aged About 24 Years, R/o Inside City, Salumber, P.S. Salumber, District Udaipur (Rajasthan).

(Presently Lodged In Sub Jail, Salumber).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.304/2020 of

Police Station Salumber, District Udaipur for the offences

punishable under Sections 147, 148, 323 and 307/149 IPC. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner along with some other boys was playing cricket in a field

where they had a dispute with another team and the said dispute

resulted into brawl in which both the parties received injuries.

Learned counsel for the petitioner has further submitted that the

petitioner had no intention to kill the injured and the incident took

(2 of 2) [CRLMB-3368/2021]

place in the spur of moment. It is submitted that the charge-sheet

has been filed and the petitioner is in custody since long.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Mohd. Aadil

S/o Shri Azaz Khan shall be released on bail in connection with FIR

No.304/2020 of Police Station Salumber, District Udaipur provided

he executes 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 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

Abhishek Kumar S.No.38

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