Ameen Khan vs State Of Rajasthan ...
2023 Latest Caselaw 1777 Raj

[2023/RJJD/005419]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1590/2023

Ameen Khan S/o Bhanwaru Khan, Aged About 23 Years, R/o Kayamkhchani Ki Dhani, Amarpura, P.s. Sadar, Nagaur, District Nagaur. (Presently Lodged In District Jail, Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Rishabh Handa For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

15/02/2023

The petitioner has been arrested in connection with FIR

No.230/2022 of Police Station Sadar Nagaur, District Nagaur for

the offences punishable under Sections 457 & 380 of IPC. He has

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

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in the present case and the offences

are triable by first class Magistrate. It is also submitted that the

charge-sheet has been filed. The accused-petitioner is behind bars

and the trial of the case will take time. Therefore, it is prayed that

the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

application and submitted that the petitioner is a habitual offender.

Having regard to the totality of the facts and circumstances

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

[2023/RJJD/005419] (2 of 2) [CRLMB-1590/2023]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Ameen Khan S/o

Bhanwaru Khan shall be released on bail in connection with FIR

No.230/2022 of Police Station Sadar Nagaur, District Nagaur

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.

(MADAN GOPAL VYAS),J 202-nidhi/-

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