Shohil S/O Abdul Rasheed vs State Of Rajasthan ...
2023 Latest Caselaw 1920 Raj/2

[2023/RJJP/002200]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            188/2023

Shohil S/o Abdul Rasheed, Aged About 24 Years,
R/o Bard No. 30 Naya Mohalla Chhipabadod Thana
Chhipabadod, P.s. District Baran Raj. (At Present
Confined At District Jail Baran)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Abdul Kalam Khan, Adv.

For                     : Mr. M.K. Sheoran, P.P.
Respondent(s)

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

09/02/2023

This bail application has been filed by the

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

bail in FIR No.388/2022 registered at Police Station

Chhipabarod, District Baran for the offence(s) under

Section 67B of IT Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

the accused-petitioner is in judicial custody since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

[2023/RJJP/002200] (2 of 2) [CRLMB-188/2023]

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 Shohil S/o Abdul Rasheed 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 /46

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