Rajasthan High Court - Jaipur
Wasim @ Kartus Son Of Mohammad Husain vs State Of Rajasthan on 9 December, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
12161/2020
Wasim @ Kartus Son Of Mohammad Husain, Aged About 25
Years, Resident Of Bakra Mandi, Sazidehda Kishorepura, Kota,
District Kota (Rajasthan). (At Present Confined At District Jail
Baran.)
----Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor
----Respondent For Petitioner(s) : Mr. Shafiqur Rahman, through VC For State : Mr. Pankaj Agarwal, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/12/2020
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.170/2019 was registered at Police Station Mangrole, District Baran for offence under Sections 307, 323, 34 I.P.C. and Section 3/25 of Arms Act.
3. It is contended by counsel for the petitioner that case of petitioner is akin to that of Rahul who has been enlarged on bail. Gunshot injury is attributed to Akram.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (Downloaded on 11/12/2020 at 09:39:21 PM) (2 of 2) [CRLMB-12161/2020] petitioner, I deem it proper to allow the bail application.
7. This bail application is, accordingly, allowed and it is directed that accused-petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.
8. A copy of this order be sent to concerned S.H.O. for recording this condition in the Village Crime Record Book so that in the event of petitoner's repeating offence, S.H.O. can move the Court for cancellation of bail.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /13 (Downloaded on 11/12/2020 at 09:39:21 PM) Powered by TCPDF (www.tcpdf.org)