Nadeem S/O Doulat Kureshi vs State Of Rajasthan (2024:Rj-Jp:37732)
2024 Latest Caselaw 5736 Raj/2

Rajasthan High Court

Nadeem S/O Doulat Kureshi vs State Of Rajasthan (2024:Rj-Jp:37732) on 6 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:37732]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            6722/2024

1.      Nadeem S/o Doulat Kureshi, Aged About 47
        Years, R/o Bagpat Adda, T.p. Nagar, Merath,
        District Merath (U.p.) (Accused Applicant Is
        Confined In The Central Jail Jhalawar).
2.      Rakesh S/o Kaluram, Aged About 38 Years,
        R/o Sarla Ki Dhani, Chandsen Nukkad, Tehsil
        Malpura, District Tonk, At Present Nukkad
        Chouraha, Kalyanpura, P.s. Diggi Tonk-Raj.
        (Accused Applicant Is Confined In The Central
        Jail Jhalawar).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Atul Kumar Jain, Adv.

For                      : Mr. Devi Singh, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 06/09/2024

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

Asnawar, District Jhalawar for the offence(s) under

Section(s) 3, 5, 6, 8 & 9 of Rajasthan Bovine Act.

Learned counsel for the petitioners submits that

the accused-petitioners are innocent and they have

[2024:RJ-JP:37732] (2 of 2) [CRLMB-6722/2024]

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.

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) Nadeem S/o Doulat

Kureshi and (2) Rakesh S/o Kaluram 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 /69

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