Sahid S/O Saddik vs State Of Rajasthan
2022 Latest Caselaw 4172 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                         8408/2022

Sahid S/o Saddik, R/o Pathrali, Police Station Gopalgarh, Distt.
Bharatpur (Raj.) (At present confined at Sub Jail, Kama).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan through Public Prosecutor
                                                                ----Respondent

For Petitioner(s) : Mr. S.S. Hasan, Sr. Adv. with Mr. Sameer Khan For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND ( V.J.)

Judgment / Order

31/05/2022 This bail application under Section 439 Cr.P.C. has been filed

by petitioner in connection with FIR No.172/2021 registered at

Police Station Gopalgarh, District Bharatpur, wherein he is charged

for offences punishable under Sections 147, 148, 149, 323, 341,

307 of IPC.

Learned counsel for the petitioner has contended that the

allegation of causing fire arm injury to the injured Deen Mohammad

and Ramjan are against co-accused Wahid and Ismail and not

against the present petitioner. It is further contended that the

complainant party was aggressor and cross case have been

registered in between both parties. Counsel further submits that

petitioner is not having any criminal antecedents and trial will take

its own time to conclude.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8408/2022]

Perusal of the case diary and injury reports of the injured

Ramjan and Deen Mohammed indicate that both injuries are

fracture wounds which have been caused by fire arm and the same

were caused by co-accused Wahid and Ismail but without

expressing any opinion on merits or demerits of the case, I deem it

just and appropriate to grant indulgence to the petitioner by

enlarging him on bail.

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

allowed and it is ordered that accused-petitioner Sahid S/o Saddik

arrested in connection with FIR No.172/2021 registered at Police

Station Gopalgarh, District Bharatpur, may be released on bail;

provided he furnishes a personal bond of Rs.50,000/- with two

surety bonds of Rs.25,000/- each to the satisfaction of learned trial

Court with the stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.

(ANOOP KUMAR DHAND ( V.J.)),J

ARTI SHARMA /169

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