Mohd. Farukh @ Khaild Gaji vs State Of Rajasthan
2022 Latest Caselaw 5776 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5020/2022

Mohd. Farukh @ Khalid Gaji S/o Shri Mohd. Gafur, Aged About 42 Years, R/o Lichipur Gate Near Kali Mandir Sitarampur Vrindawan, West Bengal.

(At Present Lodged At Central Jail Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Jitender Singh Bhaleria. For Respondent(s) : Mr. Mukhtiyar Khan, P.P., assisted by Mr. Ravindra Khichi.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/04/2022

The present bail application has been filed under Section 439

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

No.28/2022, Police Station Sadar, District Sri Ganganagar, for the

offences punishable under Sections 420, 406 I.P.C.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. Challan of the case has already been presented. The

petitioner is in judicial custody and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-5020/2022]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Mohd. Farukh

@ Khalid Gaji S/o Shri Mohd. Gafur shall be enlarged on bail in

F.I.R. No.28/2022, Police Station Sadar, District Sri Ganganagar

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

with two sureties of Rs.50,000/- each to the satisfaction of the

learned trial Judge for his appearance before the court concerned

on all the dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J 58-prashant/-

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