Sahasuddeen S/O Aamin vs State Of Rajasthan (2024:Rj-Jp:13767)
2024 Latest Caselaw 2085 Raj/2

Rajasthan High Court

Sahasuddeen S/O Aamin vs State Of Rajasthan (2024:Rj-Jp:13767) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:13767]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3344/2024

1.      Sahasuddeen S/o Aamin, R/o Dholet, Police
        Station Pahari, District Bharatpur (Rajasthan).
        (Presently Accused In Judicial Custody At
        District Jail Deeg).
2.      Jalaluddeen @ Jamaluddeen S/o Mohammad
        Khan,      R/o    Dholet,        Police     Station     Pahari,
        District     Bharatpur         (Rajasthan).          (Presently
        Accused In Judicial Custody At District Jail
        Deeg).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Azad Ahmed, Adv.

For                      : Mr. Mangal Singh Saini, P.P.
Respondent(s)

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

19/03/2024

This bail application has been filed by the

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

bail in FIR No.78/2024 registered at Police Station

Pahari, District Deeg for the offence(s) under

Section(s) 3, 5/25 of Arms Act.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

[2024:RJ-JP:13767] (2 of 2) [CRLMB-3344/2024]

been falsely implicated in this case. He further

submits 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 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

petitioners on bail.

Accordingly, the bail application filed under

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

accused-petitioners namely (1) Sahasuddeen S/o

Aamin and (2) Jalaluddeen @ Jamaluddeen S/o

Mohammad 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 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 /284

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