Mohammad Aasif vs State Of Rajasthan
2022 Latest Caselaw 11665 Raj

(1 of 2) [CRLMB-12290/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 12290/2022

Mohammad Aasif S/o Late Shri Mohammad Khaleel, Aged About 24 Years, R/o Rajeev Gandhi Colony, Police Station Devnagar, Jodhpur, Rajasthan. (At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Sandeep Sharma Mr. Praveen Bhati For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/09/2022

The petitioner has been arrested in connection with F.I.R.

No.257/2022 of Police Station Chopasni Housing Board, Jodhpur

for the offence punishable under Section 392 IPC. He has

preferred this second bail application under Section 439 Cr.P.C.

The first bail application was dismissed as not pressed vide

order dated 08.09.2022 with liberty to file afresh after filing of the

challan.

Counsel for the petitioner submits that now challan of the

case has been presented and no investigation is pending. The

accused-petitioner is in judicial custody and the trial of the case

will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-12290/2022]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the second bail application filed under Sec.439

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

Aasif S/o Late Shri Mohammad Khaleel, shall be released on bail in

connection with FIR No.257/2022 of Police Station Chopasni

Housing Board, Jodhpur, provided he executes a personal bond in

a sum of Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 216-/-MS

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