Abdul Kadir @ Bunti vs State
2022 Latest Caselaw 6609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5533/2022

Abdul Kadir @ Bunti S/o Majid Khan, Aged About 31 Years, B/c Muslim R/o Rja Nagar Kishanpole Ps Surajpole Dist. Udaipur Raj. (Petitioner Presently Lodged In Central Udaipur Raj. )

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Firoz Khan For Respondent(s) : Mr S.K.Bhati, Public Prosecutor

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

CrPC on behalf of the petitioner, who is in judicial custody in

connection with FIR No.254/2019 registered at Police Station

Hiranmagri, District Udaipur for offence under Section 454, 380

IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Having considered the rival submissions, in the facts and

circumstances of the case, 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 is allowed. It is ordered

that the accused-petitioner Abdul Kadir @ Bunti S/o Majid Khan

arrested in connection with FIR No.254/2019 registered at Police

Station Hiranmagri, District Udaipur shall be released on bail, if

(2 of 2) [CRLMB-5533/2022]

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 and every date of hearing and whenever called upon

to do so till completion of the trial.

(FARJAND ALI),J 122-neha/-

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