Jahid Ahmed vs State Of Rajasthan
2022 Latest Caselaw 5448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3761/2022

1. Sameer Khan S/o Kalu Khan, Aged About 30 Years, R/o Juna Khantwada Banswara At Present Tenant In House Of Jeenat Indira Colony Ps Kotwali Banswara Distt. Banswara.

(Presently Lodged At Distt. Jail Banswara)

2. Juned Mohammed Mansuri S/o Iqbal Mohammed Mansuri, Aged About 19 Years, R/o Borkheda Distt. Pratapgarh At Present Tenant In House of Lucky Bhai Ps Kotwali Banswara Dist. Banswara (Presently Lodged At Distt. Jail Banswara)

----Petitioners Versus State of Rajasthan Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 4694/2022 Jahid Ahmed S/o Hussain Ahmed, Aged About 22 Years, R/o Ward No. 2 Pratapgarh At Present Tenant In House Of Iqbal Ghosi Pratapgarh Ps Kotwali Pratapgarh Dist. Pratapgarh.

(Presently Lodged At Dist. Jail Banswara)

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

----Respondent

For Petitioner(s) : Mr. Bhawani Singh. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

12/04/2022

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.118/2022, Police Station Kotwali, District Banswara, for

(2 of 2) [CRLMB-3761/2022]

the offences punishable under Sections 115, 120B, 467, 468 of

I.P.C. and under Sections 3/25(6), 5/25 of Arms Act.

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 has 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 (1) Sameer Khan S/o

Kalu Khan (2) Juned Mohammed Mansuri S/o Iqbal Mohammed

Mansuri & (3) Jahid Ahmed S/o Hussain Ahmed shall be released

on bail in connection with F.I.R. No.118/2022, Police Station

Kotwali, District Banswara 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 197-198. prashant/-

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