Shahrukh S/O Mahmood @ Modiya vs State Of Rajasthan (2024:Rj-Jp:13201)
2024 Latest Caselaw 1904 Raj/2

Rajasthan High Court

Shahrukh S/O Mahmood @ Modiya vs State Of Rajasthan (2024:Rj-Jp:13201) on 18 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13201]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3264/2024

Shahrukh S/o Mahmood @ Modiya, Aged About 29
Years,    R/o     Harijan       Mohalla,       Kotadi,       Kota   P.s.
Gumanpura Kota (At Present Confined In Central
Jail, Kota).                                             ----Petitioner
                                Versus
State Of Rajasthan, Through PP                      ----Respondent

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

Shadab S/o Mohammed Yasin, Aged About 25 Years, R/o Harijan Mohalla, Kotadi, Kota P.s. Gumanpura Kota (At Present Confined In Central Jail, Kota). ----Petitioner Versus State Of Rajasthan, Through PP ----Respondent

For Petitioner(s) : Mr. Rajesh Gadwal, Adv.

Mr. Waseem Akram, Adv.

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

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

18/03/2024

These bail applications have been filed by the

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

bail in FIR No.610/2023 registered at Police Station

Gumanpura, District Kota City for the offence(s)

[2024:RJ-JP:13201] (2 of 3) [CRLMB-3264/2024]

under Section(s) 341, 323, 324, 307, 143 of IPC &

4/25 of Arms Act.

Learned counsels for the petitioners submit that

the accused-petitioners are innocent and they have

been falsely implicated in these cases. They further

submit that the accused-petitioners have been in

judicial custody since long 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

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) Shahrukh S/o

Mahmood @ Modiya and (2) Shadab S/o

Mohammed Yasin 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

[2024:RJ-JP:13201] (3 of 3) [CRLMB-3264/2024]

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 /19-20

Powered by TCPDF (www.tcpdf.org)