Akram vs State Of Rajasthan-State
2021 Latest Caselaw 9369 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 5279/2021

1. Akram S/o Mustkim Khan, Aged About 19 Years, By Caste Musalman, R/o House No. 313, Sector No. 10, Chopasani Housing Board, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

2. Mohammad Asif S/o Mohammad Harun, Aged About 25 Years, House No. 247, Jwala Vihar, 1St Puliya, Police Station Pratapnagar, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.68/2021 of Police Station Pratapnagar, District

Jodhpur for the offence(s) punishable under Section(s)

147, 323, 341, 336, 354, 458, 504 IPC and Section

9(2)/10 of the POCSO Act. He/she/they has/have

preferred this/these second bail application(s) under

Section 439 Cr.P.C.

(2 of 2) [CRLMB-5279/2021]

Learned counsel for the petitioners has submitted

that after rejection of first bail application of the

petitioners, charge-sheet has been filed.

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) Akram S/o Mustkim Khan

and (2) Mohammad Asif S/o Mohammad Harun shall be released on bail in connection with FIR No.68/2021 of

Police Station Pratapnagar, District Jodhpur 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

27-msrathore/-

Powered by TCPDF (www.tcpdf.org)