Salim Khan Son Of Shri Ismile Khan vs State Of Rajasthan ...
2023 Latest Caselaw 6197 Raj/2

[2023:RJ-JP:30619]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             11344/2023
Salim Khan Son Of Shri Ismile Khan, Resident Of
Village Leela Sevadi, Police Station Pushkar, District
Ajmer. (Presently Confined At Jail, Ajmer).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.                    ----Respondent

For Petitioner(s) : Mr. Vijay Singh Shekhawat, Adv.

For                      :   Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/10/2023

This bail application has been filed by the

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

bail in FIR No.246/2023 registered at Police Station

Pushkar, District Ajmer for the offence(s) under

Section(s) 143, 307, 323, 341 & 324 IPC.

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 charge sheet has been filed and there are no

criminal antecedents against the accused-petitioner.

He also submits that the accused-petitioner has been

in judicial custody since long and the conclusion of

the trial will take long time, hence the petitioner may

be enlarged on bail.

[2023:RJ-JP:30619] (2 of 2) [CRLMB-11344/2023]

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

victim/complainant(s) has been informed. The same

is taken on record. Despite that, no one is present on

behalf of the victim/complainant(s). Thus, service is

treated as complete.

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 Salim Khan S/o Shri Ismile

Khan 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 /107

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