Yunus Ali @ Junesh Kha vs State Of Rajasthan
2022 Latest Caselaw 14922 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16010/2022

1. Yunus Ali @ Junesh Kha S/o Hussain Kha, Aged About 25 Years, R/o Ward No. 20 Khajuwala Ps Khajuwala Dist. Bikaner (Presently Lodged At Central Jail Bikaner)

2. Yasin Kha S/o Basu Kha, Aged About 48 Years, R/o Chak 08 Kjd, Ps Khajuwala Dist. Bikaner (Presently Lodged At Central Jail Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Salim Khan Mehar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

19/12/2022

1. The instant bail applications have been filed by the

petitioners Yunus Ali @ Junesh Kha and Yasin Kha S/o Basu

Kha under Section 439 Cr.P.C against the order impugned passed

by learned court below in connection with FIR No.15/2022

registered at Police Station Khajuwala, District Bikaner for the

offence(s) under Sections 406,409,420, 467, 468, 471, 477(A)

and 120(B) IPC.

2. Learned counsel for the petitioners submits that false cases

have been foisted against the petitioners. They have nothing to do

with the alleged offence and no useful purpose would be served by

keeping them behind the bars.

(2 of 2) [CRLMB-16010/2022]

3. Per contra, learned Public Prosecutor opposed the bail

applications.

4. Heard. Considering the arguments advanced by the counsel

for the parties and looking to the possibility that the trial may take

long time to conclude, this court deems it just and proper to

enlarge the petitioners on bail.

5. Accordingly, the bail applications under Section 439 Cr.P.C.

are allowed and it is ordered that the accused-petitioners shall be

enlarged on bail provided each of them furnishes a personal bond

in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to

the satisfaction of the learned trial Judge for their appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(FARJAND ALI),J 258-Arti/-

Powered by TCPDF (www.tcpdf.org)