Yasin vs State Of Rajasthan
2022 Latest Caselaw 15032 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16054/2022

1. Yasin S/o Kasam Khan, Aged About 24 Years, R/o Bheevji Ka Gaon, Ps Baap, Dist. Jodhpur. (At Present Lodged In Sub Jail Phalodi).

2. Hajoor @ Rafeek S/o Ismail Khan, Aged About 22 Years, R/o Bheevji Ka Gaon, Ps Baap, Dist. Jodhpur. (At Present Lodged In Sub Jail Phalodi).

3. Bilal S/o Mohammad Khan, Aged About 24 Years, R/o Baap At Present Bheevji Ka Gaon, Ps Baap, Dist. Jodhpur. (At Present Lodged In Sub Jail Phalodi).

4. Jakar Khan S/o Dale Khan, Aged About 22 Years, R/o Baap At Present Bheevji Ka Gaon, Ps Baap, Dist. Jodhpur. (At Present Lodged In Sub Jail Phalodi).

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

----Respondent

For Petitioner(s) : Mr. Moh. Rasheed. For Respondent(s) : Mr. S.K. Bishnio, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/12/2022

1. The instant bail application has been filed by the petitioners

(1) Yasin S/o Kasam Khan, (2) Hajoor @ Rafeek S/o Ismail Khan,

(3) Bilal S/o Mohammad Khan, (4) Jakar Khan S/o Dale Khan

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

learned court below in connection with FIR No.350/2022,

registered at Police Station Phalodi, District Jodhpur, for the

offence under Section 379 of the IPC.

(2 of 2) [CRLMB-16054/2022]

2. Learned counsel for the accused-petitioners submits that a

false case has been foisted against the petitioners. The accused-

petitioners have nothing to do with the alleged offences. The case

is exclusively triable by the court of Magistrate. Trial is likely to

take long time to conclude. No fruitful purpose would be served by

keeping the accused-petitioners behind the bars till disposal of the

case.

3. Per contra, learned Public Prosecutor and learned counsel for

the complainant have opposed the bail application.

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 application under Section 439 Cr.P.C. is

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 142-prashant/-

Powered by TCPDF (www.tcpdf.org)