Nishar Mohammad vs State Of Rajasthan
2022 Latest Caselaw 8115 Raj

(1 of 2) [CRLMB-7420/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7420/2022

Nishar Mohammad S/o Azad Mohammad, Aged About 18 Years, Behind Bioscope H.no. F/389, Near Majid Malan, Subhas Nagar, Bhilwara, Rajasthan. (At Present Lodged In Dist. Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Mahaveer Sin gh For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI (VACATION JUDGE)

Judgment / Order

03/06/2022 This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No.

238/2022 of Police Station Subhash Nagar, District Bhilwara for

the offences punishable under Sections 354-D, 384, 452 of IPC &

Section 7/8 of the POCSO Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner

is a 18 years old boy and the main accused, who is a juvenile, has

already been released on bail. It is also contended that there are

no previous criminal antecedents of the present petitioner.

Learned Public Prosecutor though opposes the bail

application, but is unable to refute the aforesaid factual matrix.

Having regard to the totality of the facts and circumstances

of the case as also the fact that conclusion of the proceedings is

(2 of 2) [CRLMB-7420/2022]

likely to take some time and without expressing any opinion on

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

grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Nishar

Mohammad S/o Azad Mohammad shall be released on bail in

connection with FIR No. 238/2022 of Police Station Subhash

Nagar, District Bhilwara provided he executes a personal bond in a

sum of Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court for his

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(DR.PUSHPENDRA SINGH BHATI), VJ 143-Arvind/Sudheer/-

Powered by TCPDF (www.tcpdf.org)