Arif Ali Son Of Shri Mahmood Ali vs State Of Rajasthan ...
2023 Latest Caselaw 4369 Raj/2

[2023:RJ-JP:19750]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11037/2023

Arif Ali Son Of Shri Mahmood Ali, Aged About 38
Years, R/o Behind Mahila Thana, Ghas Ki Bagar Ki
Gali, Shripura, Police Station Kaithunipol, District
Kota. (At Present Accused Petitioner Confined In
Central Jail, Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Waseem Akram, Adv., with Mr. Rajesh Gadwal, Adv.

For                      : Mr. Bhawani Shanker Sharma,
Respondent(s)              P.P.

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

29/08/2023

This bail application has been filed by the

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

bail in FIR No.392/2023 registered at Police Station

Gumanpura, District Kota City for the offence(s)

under Section(s) 341, 323, 327, 379 & 384 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

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

[2023:RJ-JP:19750] (2 of 2) [CRLMB-11037/2023]

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 Arif Ali S/o Shri Mahmood Ali

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 /151

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