Rajasthan High Court - Jodhpur
Haidar Ali Bhati vs State Of Rajasthan on 22 November, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14271/2022
Tipu Sultan S/o Sher Mohammad, Aged About 20 Years, R/o
Chowkhuti Road, Pratap Basti, Nale Wali Gali, P.s. Naya Shahar,
Bikaner At Present R/o Chhota Ranisar Bas, Kadari Colony Masjid
Ke Pass, Shri Ramsar, P.s. Gangashahar, Bikaner. (At Present
Lodged At Central Jail, Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 14272/2022
Haidar Ali Bhati S/o Salamudin Bhati, Aged About 20 Years, R/o
Choukhunti Road, Pratap Basti, Nale Wali Gali, P.s. Naya Shahar,
Bikaner. (At Present Lodged At Central Jail, Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anil Gupta
For Respondent(s) : Mr. Mukesh Trivedi, PP
Mr. Swaroop Singh for the
complainant
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 22/11/2022 The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.463/2022, Police Station Naya Shahar, District Bikaner for the offences punishable under Sections 307, 323, 325, 341, 382, 504 and 120-B of the IPC.
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(2 of 2) [CRLMB-14271/2022] Learned counsel for the petitioners submits that grievous injures have been assigned to co-accused Sajid Butta and omnibus allegations have been levelled against the petitioners. The petitioners are in judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.
Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer for bail.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners, (1) Tipu Sultan S/o Sher Mohammad and (2) Haidar Ali Bhati S/o Salamudin Bhati, shall be enlarged on bail in FIR No.463/2022, Police Station Naya Shahar, District Bikaner 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 learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(MANOJ KUMAR GARG),J 146-147-Rashi/-
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