Abdullah Gulam Mohammad vs State
2022 Latest Caselaw 6813 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5333/2022

Abdullah Gulam Mohammad S/o Gulam Mohammad, Aged About 30 Years, B/c Musalman R/o House No. 02 Survey No. 142/3/3 B, Behind Khalil Higher School Mohammadabad Malegaon Nasik Maharashtra 423203 (At Present Lodged In Sirohi Sub Jail Dist. Sirohi)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Gajendar Panwar For Respondent(s) : Mr. Mahi Pal Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

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.200/2021 registered at Police Station Abu

Road City, District Sirohi for offence under Sections 420, 406 &

380/34 of IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner stated that the offences

are triable by the Magistrate, accused-petitioner is behind the

bars, his further custody is not required for any purpose and

further investigation and trial will take sufficiently long time,

therefore, the benefit of bail may be granted to the petitioner.

(2 of 2) [CRLMB-5333/2022]

On contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that the offences are triable by Magistrate

and trial will take sufficiently longtime, therefore, 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 Abdullah Gulam Mohammad S/o

Gulam Mohammad arrested in connection with FIR No.200/2021

registered at Police Station Abu Road City, District Sirohi, 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 and every date of hearing and whenever

called upon to do so till completion of the trial.

(FARJAND ALI),J 40-nidhi/-

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