Majid @ Majji S/O Kadu vs The State Of Rajasthan ...
2024 Latest Caselaw 979 Raj/2

Rajasthan High Court

Majid @ Majji S/O Kadu vs The State Of Rajasthan ... on 8 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6575]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1542/2024

Majid @ Majji S/o Kadu, Aged About 25 Years, R/o
Village Sablana, Police Station Kaman, District
Deeg. (Presently Confined In Sub Jail, Deeg).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through PP
                                                     ----Respondent

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

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/02/2024

This bail application has been filed by the

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

bail in FIR No.714/2023 registered at Police Station

Kaman, District Deeg for the offence(s) under

Section(s) 379, 411 of IPC and Section (s) 3, 4/8 of

RBA Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the co-accused Azad has been enlarged on bail

by this Court vide order dated 01.02.2024. Learned

[2024:RJ-JP:6575] (2 of 2) [CRLMB-1542/2024]

counsel 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 Majid @ Majji S/o Kadu 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

YOGESH KUMAR /24

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