Mehboob @ Kalu Son Of Ramjan vs State Of Rajasthan ...
2023 Latest Caselaw 4522 Raj/2

[2023:RJ-JP:20443]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11290/2023

Aashif Khan @ Member Son Of Aslam Khan, Aged
About 32 Years, R/o Julmi Road, Suket, Police
Station Suket, District Kota (Raj.). (At Present
Accused Petitioner Is Confined In Central Jail Kota).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11291/2023 Mehboob @ Kalu Son Of Ramjan, Aged About 24 Years, Resident Of Lanka Talai, Julmi Road, Suket, Police Station Suket, District Kota (Raj.). (At Present Accused Petitioner Is Confined In Central Jail Kota).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

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

02/09/2023

[2023:RJ-JP:20443] (2 of 3) [CRLMB-11290/2023]

These bail applications have been filed by

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

bail in FIR No.265/2023 registered at Police Station

Suket, District Kota Rural for the offence(s) under

Section(s) 307, 34, 506 & 120-B of IPC and under

Section(s) 3/25 & 5/25 of Arms Act.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

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

accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Aashif Khan @ Member S/o

Aslam Khan & 2.Mehboob @ Kalu S/o Ramjan

shall be released on bail, provided each of them

[2023:RJ-JP:20443] (3 of 3) [CRLMB-11290/2023]

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 petitioners shall appear before that

Court on all subsequent dates of hearing and as and

when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /105 & 106

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