Soyab S/O Shri Imamuddin vs State Of Rajasthan (2024:Rj-Jp:22601)
2024 Latest Caselaw 3934 Raj/2

Rajasthan High Court

Soyab S/O Shri Imamuddin vs State Of Rajasthan (2024:Rj-Jp:22601) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22601]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            5312/2024

1.      Soyab S/o Shri Imamuddin, Aged About 18
        Years, R/o Jakhada, Police Station Mandrela,
        District     Jhunjhunu         (Rajasthan).          (Presently
        Confined In Jail At Jhunjhunu).
2.      Taiyab S/o Shri Liyakat Ali, Aged About 23
        Years, R/o Jakhada, Police Station Mandrela,
        District     Jhunjhunu         (Rajasthan).          (Presently
        Confined In Jail At Jhunjhunu).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Umesh Kumar Sharma, Adv.

For                      : Mr. M.K. Sheoran, P.P.
Respondent(s)              Mr. Ishan Mishra, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/05/2024

This bail application has been filed by the

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

bail in FIR No.44/2024 registered at Police Station

Mandrela, District Jhunjhunu for the offence(s) under

Section(s) 147, 148, 149, 341, 323, 307 & 506 of

IPC.

[2024:RJ-JP:22601] (2 of 3) [CRLMB-5312/2024]

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

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.

learned counsel for complainant does not

oppose the submission made by learned counsel for

the accused-petitioners.

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) Soyab S/o Shri

Imamuddin and (2) Taiyab S/o Shri Liyakat Ali

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

[2024:RJ-JP:22601] (3 of 3) [CRLMB-5312/2024]

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 /105

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