Mohammad Rashid vs State Of Rajasthan
2021 Latest Caselaw 16833 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15108/2021

Mohammad Rashid S/o Adul Razzak, Aged About 44 Years, B/c Muslim, R/o Yadav Mandi, Baghana, Dist. Neemuch (M.p.). (At Present Lodged At Sub Jail, Nimbahera).

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


For Petitioner(s)          :     Mr. Zafar Khan
For Respondent(s)          :     Mr. Sudheer Tak, P.P.



            HON'BLE MR. JUSTICE SUDESH BANSAL

                           Judgment / Order

11/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material on record.

The petitioner, who has been arrested in FIR No.425/2021

registered at Police Station Kotwali Nimbahera, District Chittorgarh

for the offence(s) punishable under Section(s) 406, 420, 467,

468, 471 and 120-B of IPC, has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner submitted that in the

present case offences are triable by magistrate and co-accused

persons namely Laxmi Devi @ Sapna and Neha Kumari have

already been enlarged on bail, therefore, he prays to enlarge the

petitioner on bail.

(2 of 2) [CRLMB-15108/2021]

Mr. Sudheer Tak, learned Public Prosecutor has opposed the

bail application.

Having regard to the contentions made by the learned

counsel for the petitioner and the learned Public Prosecutor, as

also the material on record, without expressing any opinion on the

merits of the case, this Court deems 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 Mohammad

Rashid S/o Adul Razzak shall be released on bail in connection

with FIR No.425/2021 registered at Police Station Kotwali

Nimbahera, District Chittorgarh 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.

(SUDESH BANSAL),J

117-Taruna/-

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