Hasan Ali S/O Yasin Ali @ Karban Ali @ ... vs State Of Rajasthan (2024:Rj-Jp:14937)
2024 Latest Caselaw 2290 Raj/2

Rajasthan High Court

Hasan Ali S/O Yasin Ali @ Karban Ali @ ... vs State Of Rajasthan (2024:Rj-Jp:14937) on 27 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14937]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            3289/2024

Hasan Ali S/o Yasin Ali @ Karban Ali @ Seeya, R/o
Husain Tekri Javra Thana Javra District Ratlam M.p.
At Present Mahaveer Colony Thana Kotwali, District
Bundi At Present Tenant Hakeel Bhai Ka Makan Shiv
Chowk Sajidehda, P.s. Kishorepura Kota City. (At
Present Confined At Central Jail Kota).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan, Adv. For : Mr. Chandragupt Chopra, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

27/03/2024

This bail application has been filed by the

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

bail in FIR No.316/2023 registered at Police Station

Dadabari, District Kota City for the offence(s) under

Section(s) 379, 419, 420, 467, 468, 471, 171, &

120B of IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2024:RJ-JP:14937] (2 of 2) [CRLMB-3289/2024]

that the charge-sheet has already been filed. He 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 Hasan Ali S/o Yasin Ali @

Karban Ali @ Seeya 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 /101

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