Hannu @ Harun S/O Ratti Khan vs State Of Rajasthan
2021 Latest Caselaw 6105 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 13034/2021

Hannu @ Harun S/o Ratti Khan, Aged About 45 Years, R/o
Jurheri Ps Jurhera Dist. Bharatpur (At Present Confined In
Central Jail Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Ashish Chauhan For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No.02/2016 was registered at Police Station S.O.G.

District Jaipur Metro for offence under Sections 489-B & 489-C of

I.P.C.

3. It is contended by counsel for the petitioner that the person

from whom the fake currency was recovered and the person from

whom he received the fake currency, have been given benefit of

bail. The allegation against the petitioner is that the fake currency

was to be supplied to him.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that the matter was kept pending under Section 173

(8) of Cr.P.C. As per the investigation done, it is revealed that

(2 of 2) [CRLMB-13034/2021]

there are mobile call details between Zakir Hussain and the

present petitioner.

5. I have considered the contentions.

6. In view of the fact that the person from whom recovery was

effected, has been given benefit of bail and petitioner is not

having criminal antecedents of the same nature, hence, I deem it

proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /28

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