Sabir @ Babir S/O Mohar Khan vs The State Of Rajasthan ...
2024 Latest Caselaw 806 Raj/2

Rajasthan High Court

Sabir @ Babir S/O Mohar Khan vs The State Of Rajasthan ... on 2 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5559]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             1225/2024

1.      Sabir @ Babir S/o Mohar Khan, Aged About
        20 Years, R/o Village Jhopadi (Khedali Gaji),
        Police      Station         Jurhara,         District     Deeg.
        (Presently Confined In Sub Jail, Deeg).
2.      Ishuv @ Bhuvariya S/o Mohar Khan, Aged
        About 22 Years, R/o Village Jhopadi (Khedali
        Gaji), Police Station Jurhara, District Deeg.
        (Presently Confined In Sub Jail, Deeg).
3.      Saddam @ Khatta S/o Mohar Khan, Aged
        About 25 Years, R/o Village Jhopadi (Khedali
        Gaji), Police Station Jurhara, District Deeg.
        (Presently Confined In Sub Jail, Deeg).
                                                          ----Petitioners
                                 Versus
The State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal, Adv.

For                       : Mr. Ghan Shyam Singh
Respondent(s)               Rathore, GA-cum-AAG,
                            assisted by
                            Mr. Narendra Singh Gurjar,
                            Assistant Government
                            Advocate

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

This bail application has been filed by

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

bail in FIR No.04/2024 registered at Police Station

[2024:RJ-JP:5559] (2 of 3) [CRLMB-1225/2024]

Jurhara, District Deeg for the offence(s) under

Section(s) 3, 4/8 of R.B.A. Act.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further 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 Government Advocate-cum-Additional

Advocate General 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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners 1.Sabir @ Babir S/o Mohar

Khan, 2.Ishuv @ Bhuvariya S/o Mohar Khan &

3.Saddam @ Khatta S/o Mohar Khan 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

[2024:RJ-JP:5559] (3 of 3) [CRLMB-1225/2024]

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 /52

Powered by TCPDF (www.tcpdf.org)