Ayub Ali vs State
2021 Latest Caselaw 17836 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15981/2021

Ayub Ali S/o Vahid Ali, Aged About 57 Years, B/c Muslim, R/o Mohar Magri, Kachhi Basti, Chittorgarh, P.s. Kotwali Dist. Chittorgarh. (Presently Lodged At Dist. Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

The present bail application has been filed by the petitioner

under Section 439 Cr.P.C. The petitioner has been arrested in

connection with F.I.R. No.234/2021, P.S. Sadar Chittorgarh,

District Chittorgarh for the offences punishable under Sections

307, 120-B IPC & 3/25 Arms Act

Learned counsel for the petitioner submits that similarly

situated co-accused namely Farman Ali & Vaseem have already

been enlarged on bail by this Court and the case of present

petitioner is similar to that of the co-accused. 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 vehemently opposed the bail

application.

(2 of 2) [CRLMB-15981/2021]

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 Ayub Ali S/o Vahid Ali

shall be released on bail in connection with F.I.R. No.234/2021,

P.S. Sadar Chittorgarh, District Chittorgarh, provided he executes

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

26-prashant/-

Powered by TCPDF (www.tcpdf.org)