Arbaj @ Arif S/O Nazir Mohammad vs State Of Rajasthan
2022 Latest Caselaw 4493 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 9855/2022

Arbaj @ Arif S/o Nazir Mohammad, R/o Chawani Bisti Pada,
Behind     Police   Chowaki        Chawani,         P.s.     Gumanpura,     Kota
( Presently Petitioner Is At Central Jail Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Amit Dadhich
For Respondent(s)         :     Mr. Babulal Nasuna, PP



               HON'BLE MR. JUSTICE FARJAND ALI

                          Judgment / Order

05/07/2022

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Arbaj @ Arif S/o Nazir

Mohammad. The petitioner has been arrested in connection with

FIR No.226/2022 registered at Police Station Gumanpura, District

Kota for the offence(s) under Sections 323, 341, 327, 379 IPC.

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

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

petitioner has nothing to do with the alleged offences. Trial is

likely to take long time to conclude. No fruitful purpose would be

served by keeping the accused-petitioner behind the bars till

disposal of the case.

3. Per contra, learned Public Prosecutor has opposed the bail

application.

(2 of 2) [CRLMB-9855/2022]

4. Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

case, this court deems it just and proper to enlarge the accused-

petitioner on bail.

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

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he 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 his appearance

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

when called upon to do so.

(FARJAND ALI),J

AARZOO ARORA /68

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