Bacchu Khan vs State Of Rajasthan
2022 Latest Caselaw 5366 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4579/2022

Bacchu Khan S/o Sultan Khan, Aged About 60 Years, B/c Muslim R/o Chak 17 K.H.M. P.S. Dantor Distt. Bikaner.

(At Present Lodged In Central Jail Bikaner)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4580/2022 Wade Khan @ Ved Baksh S/o Mohammad Khan, Aged About 39 Years, B/c Muslim R/o Chak 17 K.H.M. P.S. Dantor Dist. Bikaner.

(At Present Lodged In Central Jail Bikaner)

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

----Respondent

For Petitioner(s) : Ms. Anu Choudhary. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Ramawatar Singh Choudhary.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/04/2022

Heard learned counsel for the petitioners and perused the

case file as well as material available on record.

The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

F.I.R No.44/2021, Police Station Dantor, District Bikaner, for the

offences punishable under Sections 420, 467, 468, 471 of I.P.C.

(2 of 2) [CRLMB-4579/2022]

Learned counsel for the petitioners submits that the offences

alleged to have been committed by the petitioners are triable by

magistrate. The accused-petitioners are 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-

petitioners.

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

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

petitioners under Section 439 Cr.P.C.

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

are allowed and it is directed that petitioners Bacchu Khan S/o

Sultan Khan and Wade Khan @ Ved Baksh S/o Mohammad Khan

shall be released on bail in connection with F.I.R No.44/2021,

Police Station Dantor, District Bikaner provided each of them

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 their 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 42-43. prashant/-

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