Manohar Khan vs State
2022 Latest Caselaw 10268 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9445/2022

Manohar Khan S/o Nihal Khan, Aged About 23 Years, R/o Suryoday Nagar Solankiyatala Ps Shergarh Dist. Jodhpur (At Present Lodged In Sub Jail Pokaran)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. S.K. Mehar, P.P.

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

04/08/2022

The instant bail application has been filed under Section 439

Cr.P.C. by the applicant for grant of bail in connection with

FIR No.97/2022, registered at Police Station Pokaran, District

Jaisalmer, for offences punishable under Sections 457 & 380 IPC.

Heard learned counsel for the parties and perused the

material available on record.

Learned counsel for the applicant submits that co-accused

Manjoor and Yakub have already been enlarged on bail by a co-

ordinate bench of this Court passed in Criminal Misc. Bail

Application No.8675/2022 vide order dated 06.07.2022. The case

of the present applicant is not graver than the case of co-accused.

The applicant is under custody since 25.06.2022. In view of the

above circumstances, learned counsel for the applicant prays to

allow the bail application.

                                                                           (2 of 2)                     [CRLMB-9445/2022]



                                        Learned      Public   Prosecutor          opposes        the   grant   of   bail

                                   application.

Having regard to the rival submissions made by the learned

counsel for the parties and material available on record, in the

facts and circumstances of the case, without expressing any

opinion on merits of the case, this Court deems it just and proper

to enlarge the accused-applicant on bail under Section 439 Cr.P.C.

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

allowed. It is ordered that the applicant Manohar Khan S/o Nihal

Khan,, who is in custody in connection with FIR No.97/2022,

registered at Police Station Pokaran, District Jaisalmer, shall be

released on bail provided he shall execute personal bond in the

sum of Rs.50,000/- (Rupees Fifty Thousand) with two sound &

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his appearance before that court on each & every

date of hearing and whenever called upon to do so.

(RAMESHWAR VYAS),J 60-Samvedana/-

Powered by TCPDF (www.tcpdf.org)