Ajharudeen @ Ajahar vs State Of Rajasthan
2021 Latest Caselaw 8438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4486/2021

Ajharudeen @ Ajahar S/o Mohammad Hanif, Aged About 24 Years, R/o Hamalo Ki Masjid, Bada Bazaar, P.s. City Kotwali, Bikaner. (At Present Lodged In Central Jail, Bikaner).

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


For Petitioner(s)          :    Mr. Varun Arora
For Respondent(s)          :    Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.220/2020

of Police Station Jai Narayan Vyas Colony, District Bikaner for the

offence(s) punishable under Section(s) 457, 380 and 34 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.

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

(2 of 2) [CRLMB-4486/2021]

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)

Ajharudeen @ Ajahar S/o Mohammad Hanif shall be released on

bail in connection with FIR No.220/2020 of Police Station Jai

Narayan Vyas Colony, District Bikaner 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

270-mohit/-

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