Mohammad Sajjid Urf Bulla Urf ... vs State Of Rajasthan ...
2023 Latest Caselaw 4322 Raj/2

[2023:RJ-JP:19561]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11031/2023

Mohammad Sajjid Urf Bulla Urf Haidar Ali, Son Of
Shri Mohammad Akbar, Aged About 21 Years,
Resident Of Ashugosh Len, 103/4, Kacchi Basti,
Near Vishal Ger, Railway Line, Police Station Betra,
District Havdacity Westbangal, At Present Tenant-Ali
Bhai House, Near Madina Masjid Nahari Ka Naka,
Police Station Shastri Nagar, Jaipur (Raj.). (At
Present Accused Confined In District Jail Jaipur ).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Public Prosecutor.
                                                     ----Respondent

For Petitioner(s) : Mr. Rahul Agrawal, Adv.

For                      : Mr. Suresh Kumar, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

28/08/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.307/2023 registered at Police Station

Shastri Nagar, District Jaipur City (North) for the

offence(s) under Section(s) 344 & 394 IPC and under

Section(s) 4/25 of Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2023:RJ-JP:19561] (2 of 2) [CRLMB-11031/2023]

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Mohammad Sajjid Urf Bulla Urf

Haidar Ali S/o Shri Mohammad Akbar shall be

released on bail, provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /200

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