Saikul S/O Samsudeen vs State Of Rajasthan (2024:Rj-Jp:3818)
2024 Latest Caselaw 452 Raj/2

Rajasthan High Court

Saikul S/O Samsudeen vs State Of Rajasthan (2024:Rj-Jp:3818) on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3818]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14701/2023

Saikul S/o Samsudeen, Aged About 28 Years, R/o
Alapurmev, Police Station Shekhpuraheer, District
Khairthal- Tijara, Rajasthan (At Present Accused Is
Confined In Central Jail Alwar, District Alwar)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through PP.
2.      Jitendra Singh, A.s.i., Police Station Kotwali,
        Alwar.
                                                   ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 15663/2023 Fakrudeen @ Fakru Son Of Hurmat, Aged About 33 Years, Resident Of Alapur Mev, Police Station Shekhpur Aheer, District Khairthal-Tijara, Rajasthan (At Present Accused Is Confined In Central Jail Alwar, District Alwar)

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

----Respondent

For Petitioner(s) : Mr. Aslam S. Khan, Adv. For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

[2024:RJ-JP:3818] (2 of 3) [CRLMB-14701/2023]

23/01/2024

These bail applications have been filed by the

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

bail in FIR No.864/2023 registered at Police Station

Kotwali, District Alwar for the offence(s) under

Section(s) 336, 307 of IPC, Section(s) 5, 6, 8, 9 of

Rajasthan Bovine Animals (Prohibition of Slaughter

and Regulation of Temporary Migrationor Export),

Section(s) 3/25 of Arms Act & Section(s) 3 of PDPP

Act.

Learned counsel for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. He further

submits that the accused-petitioners are behind the

bars since 29.09.2023 and the case is of no injury.

He also submits that the charge-sheet has already

been filed and the conclusion of the trial will take

long time, hence the 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

[2024:RJ-JP:3818] (3 of 3) [CRLMB-14701/2023]

cases, this Court deems it just and proper to enlarge

the petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners namely (1) Saikul S/o

Samsudeen and (2) Fakrudeen @ Fakru Son Of

Hurmat 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 the petitioners 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 /50-51

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