Aasin Son Of Yaseen vs State Of Rajasthan
2023 Latest Caselaw 916 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               18486/2022

Aasin Son Of Yaseen, Aged About 26 Years, R/o Ward No 7, Loco
Colony, Near Power House, Ps. Kotwali Gangapur City District
Swai Madhopur(Raj.) (At Present Confined In Sub Jail Hindaun
City)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan For Respondent(s) : Mr. Babu Lal Nasuna, P.P.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

27/01/2023

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.84/22 was registered at Police Station G.R.P. P.S.

Gangapur City for offence under Section 380 I.P.C.

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

petitioner is behind the bars since 17.11.2022 and charge-sheet

has also been filed in the matter. Trial of 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

(2 of 2) [CRLMB-18486/2022]

petitioner but without commenting 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

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 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 /81

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