Azharuddin Urf Azhru S/O Haneef vs State Of Rajasthan (2024:Rj-Jp:5375)
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Rajasthan High Court

Azharuddin Urf Azhru S/O Haneef vs State Of Rajasthan (2024:Rj-Jp:5375) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5375]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             621/2024
Azharuddin Urf Azhru S/o Haneef, R/o Village Ted
P.s. Pinkawan Tehsil Punhana District Nuh Mewat
Haryana       (At      Present       Confined            In   Sub   Jail
Sambharlake District Jaipur).
                                                          ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Kalu @ Kala @ Bharosi S/o Shri Arjun, R/o Gram Dhani Dand Lakhada, Tan Modi, Police Station Phagi, District Jaipur, Rajasthan. (Presently Languishing In Sub Jail, Sambhar Lake, District Jaipur).

----Petitioner Versus The State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. K.K. Bhinda, Adv. & Mr. Jai Kishan Yogi, Adv., with Mr. Yenu Satyan, Adv.

For : Mr. Sher Singh Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/02/2024

These bail applications have been filed by

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

[2024:RJ-JP:5375] (2 of 3) [CRLMB-621/2024]

bail in FIR No.400/2023 registered at Police Station

Fagi, District Dudu for the offence(s) under

Section(s) 379/411 IPC.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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.Azharuddin Urf Azhru S/o

Haneef & 2.Kalu @ Kala @ Bharosi S/o Shri

Arjun shall be released on bail, provided each of

them 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

[2024:RJ-JP:5375] (3 of 3) [CRLMB-621/2024]

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 /62 & 63

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