Arbaz @ Mamu S/O Safiq Mohammad @ ... vs State Of Rajasthan ...
2023 Latest Caselaw 1448 Raj/2

[2023/RJJP/001467]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 550/2023

Arbaz @ Mamu S/o Safiq Mohammad @ Sappa, Aged About 24
Years, R/o Ward No. 29, Kasai Mohalla Chhabra P.s. Chhabra
Distt. Baran (Raj.) ( Presently Confined In District Jail Baran)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. K.N. Sharma
For Respondent(s)          :    Mr. Mahendra Meena, PP



          HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

03/02/2023

1. This bail application has been filed under Section 439 Cr.P.C.

2. F.I.R. No.286/2021 was registered at Police Station Chhabra,

District Baran for the offence/s mentioned therein.

3. It is contended by counsel for the petitioner that the

petitioner has falsely been implicated in this case as he has

nothing to do with the alleged incident. The petitioner is behind

the bars from the date of his arrest and no purpose will be served

in keeping him behind the bars. The indulgence of bail has already

been granted to the co-accused persons(s) by the Co-ordinate

Bench of this Court and the case of the present petitioner is on

similar footings, hence, similar benefit of bail be extended to the

accused-petitioner in this case. Further detention of the petitioner

is not warranted for interrogation and recovery purposes. Trial of

[2023/RJJP/001467] (2 of 2) [CRLMB-550/2023]

the case is likely to take considerable time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner(s) but without making any opinion on the merits and

demerits of the case, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided

he/she/each of them furnishes a personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac only) together with two sureties in

the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that he/she/each

of them shall appear before that Court and any Court to which the

matter be transferred, on all subsequent dates of hearing and as

and when called upon to do so.

(GANESH RAM MEENA),J

ARTI SHARMA /128

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