Abdul Khadil @ Abdul Khalik S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:7289)
2024 Latest Caselaw 1084 Raj/2

Rajasthan High Court

Abdul Khadil @ Abdul Khalik S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:7289) on 13 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7289]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            1735/2024

Abdul Khadil @ Abdul Khalik S/o Shri Ibrahim @
Nanhe Khan, Aged About 42 Years, R/o House No.
623, Ji Bambe Yojana Luhar Basti, District Kota.
(Presently Confined In Central Jail At Tonk)
                                                          ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Ashvini Kumar S/o Shri Bhanwar Lal, R/o Gopi
        Pura, Police Station Deoli, At Present Pandit
        Bhojanalay,        Nh     52,     Police         Station   Deoli
        District Tonk.
                                                   ----Respondents

For Petitioner(s) : Mr. Narsi Prasad Sharma, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/02/2024

This bail application has been filed by the

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

bail in FIR No.300/2023 registered at Police Station

Deoli, District Tonk for the offence(s) under Section

380 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

[2024:RJ-JP:7289] (2 of 2) [CRLMB-1735/2024]

falsely implicated in this case. He further submits

that charge sheet has been filed. 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 Abdul Khadil @ Abdul Khalik

S/o Shri Ibrahim @ Nanhe 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 /16

Powered by TCPDF (www.tcpdf.org)