Rajasthan High Court - Jaipur
Tahir S/O Mahtab B/C Mev vs State Of Rajasthan on 26 November, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16224/2019
Tahir S/o Mahtab B/c Mev, R/o Village Mungaska, PS Pahari Dist.
Bharatpur Raj.
(Presently Confined In Sub Jail Deeg)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ankit Khandelwal For Respondent(s) : Mr. R.C. Choudhary, PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 26/11/2019 This Criminal Misc. Bail Application has been brought under Section 439 of Code of Criminal Procedure, seeking regular bail in connection with F.I.R. No.299/2012 registered with Police Station Pahari, District Bharatpur for the offence punishable under Section 397 of IPC.
It has been contended by learned counsel for the applicant that one of the co-accused, against whom allegations of using fire arm exists, has already been granted bail, applicant was taken into custody on 02.10.2013 and is facing the trial, which is lingering and has yet not been decided, applicant is innocent and has unnecessary been incarcerated, accused shall face the trial, so he be granted bail.
Learned Public Prosecutor has opposed the bail application.
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(2 of 2) [CRLMB-16224/2019] Heard learned counsel for the applicant as well as learned Public Prosecutor and perused the record.
It transpires from the record that one of the co-accused Sahoon, has earlier been granted bail by a Co-ordinate Bench of the Court on 26.04.2016, the allegations against the said accused are that he (Sahoon) used fire arm. Present applicant is facing the trial ever since his detention.
Having considered the aforesaid, without commenting anything on the merit, it appears just and expedient to grant bail to the present accused-applicant at this stage.
Therefore, the bail application is allowed. Applicant is released on bail subject to furnishing of personal bond and two surety bonds to the satisfaction of learned trial court.
(G R MOOLCHANDANI),J Aks/-54 (Downloaded on 30/11/2019 at 08:57:20 PM) Powered by TCPDF (www.tcpdf.org)