Shanu Qureshi Son Of Shri Rashida vs State Of Rajasthan ...
2023 Latest Caselaw 1455 Raj/2

[2023/RJJP/001451]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 437/2023

Shanu Qureshi Son Of Shri Rashida, Resident Of Kasaipada,
Badi, Police Station Badi, District Dholpur (Raj.) ( At Present
Confined In District Jail Dholpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Dushyant Jain
For Respondent(s)          :    Mr. Aditya Mishra
For State                  :    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.424/2022 was registered at Police Station Badi,

Dholpur for the offence/s mentioned therein.

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

case of simple injury. The petitioner is behind the bars since 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 the

case is likely to take considerable time.

[2023/RJJP/001451] (2 of 2) [CRLMB-437/2023]

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 /111

Powered by TCPDF (www.tcpdf.org)