Manjoor Khan vs State
2021 Latest Caselaw 17422 Raj

(1 of 2) [CRLMB-15309/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15309/2021

Manjoor Khan S/o Gulsher Khan, Aged About 51 Years, R/o Near Railway Station, Machinery Market, Bhilwara. (At Present Lodged In Dist. Jail, Bhilwara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Om Singh Chauhan. For Respondent(s) : Mr. Vikram Sharma, P.P.

Mr. Pushkar Taimini for Mr. Sanjay Nahar.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/11/2021

The petitioner has been arrested in connection with F.I.R.

No.335/2021, Police Station Kotwali, District Bhilwara for the

offences punishable under Sections 406, 420, 120-B IPC. He has

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

Learned counsel for the petitioner submits that the offences

are triable by magistrate and the accused-petitioner is in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

(2 of 2) [CRLMB-15309/2021]

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Manjoor Khan S/o Gulsher

Khan, shall be released on bail in connection with F.I.R.

No.335/2021, Police Station Kotwali, District Bhilwara provided he

executes a personal bond in a sum of Rs.1,00,000/- with two

sound and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J

41-prashant/-

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