Shoyab @ Unda S/O Kamal Mohammad vs State Of Rajasthan ...
2023 Latest Caselaw 4489 Raj/2

[2023:RJ-JP:20344]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10739/2023

Shoyab @ Unda S/o Kamal Mohammad, R/o Islam
Nagar P.s. Deoli Manji At Present Sadam Darumal
Madarse Ke Peechhe Chhatrapura Talab P.s. Vigyan
Nagar Kota. (At Present Confined At Central Jail
Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Kamal Mohammad, present-in-person (father of accused-petitioner) For : Mr. Laxman Meena, P.P.

Respondent(s)

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

01/09/2023

This bail application has been filed by the

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

bail in FIR No.203/2023 registered at Police Station

Vigyan Nagar, District Kota City for the offence(s)

under Section(s) 307, 384 & 34 of IPC and under

Section(s) 3/25 of Arms Act.

Mr. Kamal Mohammad (father of accused-

petitioner) submits that the accused-petitioner is

innocent and he has been falsely implicated in this

[2023:RJ-JP:20344] (2 of 2) [CRLMB-10739/2023]

case. He further submits that it is a case of no injury.

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.

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 Shoyab @ Unda S/o Kamal

Mohammad 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 /138

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