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Ajiz @ Ajiya vs State Of Rajasthan
2022 Latest Caselaw 8164 Raj

Citation : 2022 Latest Caselaw 8164 Raj
Judgement Date : 14 June, 2022

Rajasthan High Court - Jodhpur
Ajiz @ Ajiya vs State Of Rajasthan on 14 June, 2022
Bench: Kuldeep Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7830/2022

Ajiz @ Ajiya S/o Shri Variyam, Aged About 57 Years, R/o Fitkariya, P.s. Sedwa, District Barmer.

(Presently Lodged At District Jail, Barmer)

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

----Respondent

For Petitioner(s) : Mr. Suresh Kumbhat. For Respondent(s) : Mr. M.A. Siddiqui, G.A. cum AAG.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

14/06/2022 This application for bail under Section 439 Cr.P.C. has been

filed by the petitioner who has been arrested in connection with

F.I.R. No.275/2020, registered at Police Station Kotwali, District

Barmer, for offences under Sections 489A, 489B, 489C, 120B, 201

of Indian Penal Code.

Heard learned counsel for the petitioner as also the learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that in similar set

of facts, this Court while deciding S.B. Criminal Misc. IIIrd Bail

Application No.6332/2022 (Ramakishan Vs. State of Rajasthan),

has enlarged the co-accused on bail, vide order dated

23.05.2022, and the same is reproduced herein below:-

                            (2 of 4)                    [CRLMB-7830/2022]


"      izkFkhZ&vfHk;qDr dh vksj ls tekur dk ;g r`rh; vkosnu

vUrxZr /kkjk 439 n.M izfØ;k lafgrk iqfyl Fkkuk dksrokyh ckM+esj ftyk ckM+esj es a ntZ izFke lwpuk fjiksVZ la[;k [email protected]] vijk/k vUrxZr /kkjk [email protected] o 29 Lokid vkS'kf/k ,oa eu% izHkkoh inkFkZ vf/kfu;e ds ekeys es a izLrqr gqvk gSA geus cgl tekur vkosnu lquh rFkk miyC/k vfHkys[k dk voyksdu fd;kA ;ksX; vf/koDrk izkFkhZ&vfHk;qDr dk rdZ gS fd izkFkhZ&vfHk;qDr dh vksj ls izLrqr izFke tekur vkosnu vLohdkj djrs oDr tCrh vf/kdkjh o vuqla/kku vf/kdkjh ds c;ku ds mijkUr tekur dk u;k vkosnu is"k djus dh Lor a=rk iznku dh x;h FkhA rRi"pkr xokg jkeizrkiflag ih-MCY; w&1 ds c;ku gks ntZ fd;s tk pqds gS tlds }kjk tCrh ds mijkUr vuqla/kku Hkh fd;k x;k gSA ;ksX; vf/koDrk izkFkhZ&vfHk;qDr dk dguk gS fd mDr lk{kh ds dFkuks a ds mijkUr ;g izdV gqvk gS fd izkFkhZ&vfHk;qDr dks lg&vfHk;qDr egsUnz dqekj dh lwpuk ds vk/kkj ij tqeZ ls tksM+k x;k gS ftlds vuqlkj ;g gsjksbu egsUnz dqekj }kjk izkFkhZ&vfHk;qDr dks lIykbZ dh tkuh FkhA blds vfrfjDr izkFkhZ&vfHk;qDr ds fo:) vU; dksbZ lk{; ugh a gSA ;ksX; vf/koDrk izkFkhZ&vfHk;qDr us jkeizrkiflag }kjk tkfgj fd;s x;s bu dFkuks a dh vksj U;k;ky; dk /;ku vkdf'kZr fd;k ftles a lk{kh us bl rF; dks Lohdkj fd;k gS fd jkekfd"ku ds f[kykQ /kkjk 27 dh ekSdk rLnhd dh bfryk ds vykok vU; dksbZ lk{; ekSt wn ugh a gSA izLrqr ekeys es a izkFkhZ&vfHk;qDr ls gsjksbu dh cjkenxh ugh a gqbZ gSA ;g cjkenxh lg&vfHk;qDr ewykjke ls gksuk crk;h x;h gS ftlus viuh lwpuk vUrxZr /kkjk 27 Hkkjrh; lk{; vf/kfu;e es a ;g crk;k gS fd ;g gsjksbu egsUnz dqekj dks lIykbZ dh tkuh FkhA egsUnz dqekj dh vksj ls is"k ,dyihB QkStnkjh fofo/k tekur vkosnu la[;k [email protected] fnuk ad 28-01- 2022 dks Lohdkj fd;k tk pqdk gSA izkFkhZ&vfHk;qDr dk ekeyk lg&vfHk;qDr egsUnz dqekj ls vf/kd xaHkhj ugh a gS vr% tekur dh izkFkZuk dhA

(3 of 4) [CRLMB-7830/2022]

blds foijhr ;ksX; yksd vfHk;kstd us tekur vkosnu dk fojks/k fd;kA tekur vkosnu ij fopkj fd;kA ;ksX; vf/ koDrkx.k }kjk cgl es a mBk;s x;s fcUnqvks a ,oa vfHkys[k ij miyC/k lkexzh dks /;ku es a j[krs gq, izdj.k ds xq.kkoxq.k ij dksbZ fVIi.kh fd;s fcuk tqeZ dh izd`fr o ifjfLFkfr;ks a es a izkFkhZ&vfHk;qDr dks bl U;k;ky; dh jk; es a tekur ij fjgk fd;k tkuk mfpr gksxkA vkns"k gS fd izkFkhZ&vfHk;qDr jkekfd"ku iq= t;fd"ku iqfyl Fkkuk dksrokyh ckM+esj ftyk ckM+esj es a ntZ izFke lwpuk fjiksVZ la[;k [email protected] ds ekeys es a fopkj.k U;k;ky; es a viuh fu;fer mifLFkfr ds laca/k es a ,d yk[k :i;s dk eqpydk ,oa ;ksX; v/khuLFk U;k;ky; ds larks'kizn ipkl&ipkl gtkj :i;s dh nks tekur izLrqr dj rLnhd djk ns rks mls bl izdj.k es a tekur ij rqjar fjgk dj fn;k tkosA "

The petitioner is in judicial custody and the trial of the case

will take sufficiently long time, therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned G.A. cum AAG vehemently opposed the bail

application.

Having considered the rival submissions, facts and

circumstances of the case, so also the fact that similarly situated

co-accused have been enlarged on bail by this Court, without

expressing any opinion on merits/demerits of the case, this Court

is of the opinion that the bail application filed by the petitioner

deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C.

is allowed. It is ordered that the accused-petitioner Ajiz @ Ajiya

S/o Shri Variyam arrested in connection with F.I.R.

No.275/2020, registered at Police Station Kotwali, District Barmer

(4 of 4) [CRLMB-7830/2022]

shall be released on bail, if not wanted in any other case,

provided he furnishes a personal bond of Rs.50,000/- (Rupees

Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty

Five Thousand) 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 till completion of the trial.

(KULDEEP MATHUR), VJ 63-prashant/-

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