Mohammad Iqbal vs State Of Rajasthan
2021 Latest Caselaw 9326 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 4111/2021

1. Mohammad Iqbal S/o Mohammad Shafi Mew, Aged About 35 Years, Bapu Basti, Nimbahera, Ps. Kotwali, Nimbahera, District Chittorgarh (Raj.). (At Present Lodged At Sub Jail Nimbahera).

2. Madhu @ Mukesh S/o Devi Lal, Aged About 21 Years, Bapu Basti, Nimbahera, Ps. Kotwali, Nimbahera, District Chittorgarh (Raj.). (At Present Lodged At Sub Jail Nimbahera).

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

----Respondent

For Petitioner(s) : Mr. Zafar Khan (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.503/2020 of Police Station Kotwali Nimbahera, District

Chittorgarh for the offence(s) punishable under

Section(s) 341, 323, 325 and 307/34 IPC. He/she/they

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

under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted

that as per the injury report, injuries on the head and

legs of injured - Aakash are simple in nature. It is further

(2 of 2) [CRLMB-4111/2021]

submitted that charge-sheet has been filed and trial of

the case is likely to take time.

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.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - (1) Mohammad Iqbal S/o

Mohammad Shafi Mew and (2) Madhu @ Mukesh S/o

Devi Lal shall be released on bail in connection with FIR No.503/2020 of Police Station Kotwali Nimbahera, District

Chittorgarh 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

30-msrathore/-

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