Rahul @ Chakku S/O Shabu Khan vs State Of Rajasthan (2024:Rj-Jp:20397)
2024 Latest Caselaw 3353 Raj/2

Rajasthan High Court

Rahul @ Chakku S/O Shabu Khan vs State Of Rajasthan (2024:Rj-Jp:20397) on 1 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20397]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            4283/2024

1.      Rahul @ Chakku S/o Shabu Khan, Aged About
        26 Years, R/o Samola, Police Station Aravali
        Vihar,    Alwar      (Raj.)      (At     Present       Accused
        Petitioner Confined In Central Jail Alwar).
2.      Alaudin @ Alau S/o Subedeen, Aged About 24
        Years, R/o Samola, Police Station Aravali
        Vihar,    Alwar      (Raj.)      (At     Present       Accused
        Petitioner Confined In Central Jail Alwar).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

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

Mr. Harmeet Singh, Adv.

For                      : Mr. Sanjeev Mehla, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/05/2024

This bail application has been filed by the

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

bail in FIR No.110/2024 registered at Police Station

Aravali Vihar, District Alwar for the offence(s) under

Section(s) 457 & 380 of IPC.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

been falsely implicated in this case. He further

[2024:RJ-JP:20397] (2 of 2) [CRLMB-4283/2024]

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) Rahul @ Chakku

S/o Shabu Khan, and (2) Alaudin @ Alau S/o

Subedeen 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 /78

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