Waseem Baig S/O Rashid Baig vs State Of Rajasthan (2024:Rj-Jp:38311)
2024 Latest Caselaw 5758 Raj/2

Rajasthan High Court

Waseem Baig S/O Rashid Baig vs State Of Rajasthan (2024:Rj-Jp:38311) on 10 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38311]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            10544/2024

Waseem Baig S/o Rashid Baig, Aged About 38
Years, R/o Nayapura Mohalla, Police Station Suket,
District Kota (Rajasthan). (At Present Confined In
Central Jail Kota, District Kota).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv.

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

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

10/09/2024

This bail application has been filed by the

petitioner under Section 483 B.N.S.S. seeking regular

bail in FIR No.231/2024 registered at Police Station

Suket, District Kota Rural for the offence(s) under

Section(s) 109(1), 126(2), 3(5) & 61(2) of BNS.

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 present accused-petitioner is not named in

the FIR and similarly situated co-accused namely

[2024:RJ-JP:38311] (2 of 2) [CRLMB-10544/2024]

Tokir Mohammad has already been enlarged on bail

by this Court. He 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 bail application filed under

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

accused-petitioner Waseem Baig S/o Rashid Baig

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

DANISH USMANI /10

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