Alijan S/O Shri Aash Mohammed vs State Of Rajasthan ...
2023 Latest Caselaw 6399 Raj/2

[2023:RJ-JP:32520]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            13039/2023

Alijan S/o Shri Aash Mohammed, Aged About 35
Years, R/o Kharkhadi Police Station Tabdu District
Nooh Mewat (Haryana). At Present In Central Jail,
Bharatpur.
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through The Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Harendra Singh, Adv.

For                      : Mr. Atul Sharma, P.P.
Respondent(s)

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

02/11/2023

This bail application has been filed by the

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

bail in FIR No.452/2023 registered at Police Station

Kotwali Bharatpur, District Bharatpur for the

offence(s) under Section(s) 399 & 402 IPC and under

Section(s) 3/25 of Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

[2023:RJ-JP:32520] (2 of 2) [CRLMB-13039/2023]

take long time, hence the petitioner may be enlarged

on bail.

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 Alijan S/o Shri Aash

Mohammed 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 /89

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