Noor Mohammad vs State Of Rajasthan
2021 Latest Caselaw 17324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11687/2021

Noor Mohammad S/o Mumtaz, Aged About 40 Years, B/c Muslim, R/o Vamnagar, Nimbahera, P.s. Kotwali Nimbahera, District Chittorgarh (Raj.) (Presently Lodged At Sub Jail, Nimbahera)

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

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Zafar Khan
For Respondent(s)          :     Mr. Arun Kumar, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

20/11/2021

Heard the learned counsel for the petitioner as well as the

learned Public Prosecutor and perused the material available on

record.

The petitioner has been arrested in FIR No. 496/2020 of

Police Station Kotwali Nimbahera, District Chittorgarh for the

offences punishable under Sections 356, 392 IPC. He has

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

Learned counsel for the petitioner has submitted that the

petitioner has falsely been implicated in this case. It is further

submitted that the petitioner was not involved in looting of the

money from the complainant and the police have falsely

implicated him in this case.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-11687/2021]

Having regard to the totality of the facts and circumstances

of the case and after going through the material available on

record as well as the statements of complainant (PW-1), I am not

inclined to grant bail under Section 439 Cr.P.C. to the petitioner.

Accordingly, the bail application preferred by the petitioner

under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Surabhii/81-

Powered by TCPDF (www.tcpdf.org)