Mahjar Khan S/O Abdul Khan vs State Of Rajasthan (2024:Rj-Jp:14496)
2024 Latest Caselaw 2254 Raj/2

Rajasthan High Court

Mahjar Khan S/O Abdul Khan vs State Of Rajasthan (2024:Rj-Jp:14496) on 22 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14496]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3477/2024

Mahjar Khan S/o Abdul Khan, Aged About 28 Years,
R/o     Yadav        Mohalla,      Manchadi,         Police    Station
Akbarpur, District Alwar (Raj.). (At Present Confined
In Sub Jail, Hindaun).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

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

Mansar Khan S/o Kamruddin, Aged About 23 Years, R/o Titpuri, Police Station Kathumar, District Alwar (Raj.) (At Present Accused Petitioner Confined In Sub Jail Hindaun City).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Timan Singh, Adv. & Mr. Gurvindra Singh, Adv.

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

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

22/03/2024

These bail applications have been filed by

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

[2024:RJ-JP:14496] (2 of 3) [CRLMB-3477/2024]

bail in FIR No.547/2021 registered at Police Station

Hindaun, District Karauli for the offence(s) under

Section(s) 419, 420, 406 & 120-B of IPC and under

Section(s) 66C & 66D of I.T. Act.

Learned counsel for petitioners submit that

accused-petitioners are innocent and they have been

falsely implicated in these cases. They further submit

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 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

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Mahjar Khan S/o Abdul

Khan & 2.Mansar Khan S/o Kamruddin 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:14496] (3 of 3) [CRLMB-3477/2024]

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /10 & 11

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