Sakir S/O Hanif vs State Of Rajasthan (2024:Rj-Jp:20963)
2024 Latest Caselaw 3510 Raj/2

Rajasthan High Court

Sakir S/O Hanif vs State Of Rajasthan (2024:Rj-Jp:20963) on 3 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:20963]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous IIIrd Bail Application
                         No. 5248/2024

Sakir S/o Hanif, Aged About 36 Years, R/o Village
Tilakpuri, Police Station Pahari, District Deeg (Raj.)
(At Present Accused Petitioner Confined Sub Jail,
Deeg).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/05/2024

This third bail application has been filed by the

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

bail in FIR No.377/2023 registered at Police Station

Sikari, District Deeg for the offence(s) under

Section(s) 323, 341, 307, 34 of IPC and 3/25 of

Arms Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the injured victim turned hostile during trial. He

[2024:RJ-JP:20963] (2 of 2) [CRLMB-5248/2024]

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 third bail application filed under

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

accused-petitioner Sakir S/o Hanif 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 /17

Powered by TCPDF (www.tcpdf.org)