Salman Bhutta vs State Of Rajasthan
2023 Latest Caselaw 438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11918/2022

Salman Bhutta S/o Sh. Anwar Bhutta, Aged About 29 Years, B/c Mohammedan R/o Dargaah Wali Gali, Near Water Tank, Bhutton- Ka-Baas, Bikaner (Raj.). (Presently Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. C.S. Rathore

For Respondent(s) : Mr. Mukhtiyar Khan, PP

Mr. Ashok Kumar for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/01/2023

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR

No.186/2022 of Police Station Sadar, Bikaner for the

offence(s) punishable under Section(s) 147, 148, 307/149

IPC and Section(s) 3/25, 5/25 and 27 of the Arms Act.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner is to the effect that he has

fired gunshot in the air. It is further submitted that no-one

(2 of 2) [CRLMB-11918/2022]

has injured in the alleged incident. Learned counsel has also

submitted that charge-sheet has already been filed and co-

accused persons namely Fardeen, Jishan and Shahrukh have

already been enlarged on bail. It is also submitted that the

petitioner is in custody from 24.5.2022 and trial of the case is

likely to take time.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any opinion on

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

to the petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Salman Bhutta S/o Sh. Anwar Bhutta shall be

released on bail in connection with FIR No.186/2022 of Police

Station Sadar, Bikaner provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of

learned trial court for his/her/their appearance before that

court on each and every date of hearing and whenever called

upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

55-msrathore/-

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