Mujahid S/O Sahud vs State Of Rajasthan (2024:Rj-Jp:41508)
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Rajasthan High Court

Mujahid S/O Sahud vs State Of Rajasthan (2024:Rj-Jp:41508) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41508]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             11168/2024

1.      Mujahid S/o Sahud, Aged About 21 Years, R/o
        Baig Pahadi, Police Station Kaithwada. (At
        Present Confined In Sub Jail Deeg).
2.      Aadil S/o          Alimohammad, Aged About 20
        Years,       R/o     Baig      Pahadi,        Police      Station
        Kaithwada,          District       Deeg.          (At     Present
        Confined In Sub Jail Deeg).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Sanjay Khan, Adv.

For                        : Mr. Shree Ram Dhakar, P.P.
Respondent(s)

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

30/09/2024

This bail application has been filed by

petitioners under Section 483 of B.N.S.S. seeking

regular bail in FIR No.136/2024 registered at Police

Station Kaithwada, District Deeg for the offence(s)

under Section(s) 319(2), 318(4), 338, 336(3),

340(2) & 61(2)(A) of B.N.S. and under Section(s)

66D of I.T. Act.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

[2024:RJ-JP:41508] (2 of 2) [CRLMB-11168/2024]

falsely implicated in this case. He further submits

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 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

petitioners on bail.

Accordingly, the bail application filed under

Section 483 of B.N.S.S. is allowed and it is ordered

that accused-petitioners 1.Mujahid S/o Sahud &

2.Aadil S/o Alimohammad 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

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /273

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