Rajasthan High Court - Jaipur
Mohmmad Ershad S/O Wasim B/C Musalman vs State Of Rajasthan on 6 March, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3437/2020
Mohmmad Ershad S/o Wasim B/c Musalman, Aged About 32
Years, R/o Vill. Espa Post Hasanpur Nagar Police Station
Nawakothi Dist. Begusaray Bihar At Present R/o195 Madeena
Nagar Ps Jhotwara Jaipur (At Present Confined In Central Jail
Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. S.S. Ola, PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 06/03/2020
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.102/2014 Registered at Police Station Kotwali, Jaipur Metropolitan for the offences under Sections 344, 374, 370 of IPC and Section 23, 26 of Juvenile Justice Act, 2000 and in the order for the offences under Section 370(2), 374 & 344 of IPC and under Section 23, 26 of the Juvenile Act, 2000.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and due to unavoidable circumstances, the petitioner could not appear before the Trial Court on the date fixed. Counsel further submits that the (Downloaded on 07/03/2020 at 09:29:54 PM) (2 of 2) [CRLMB-3437/2020] petitioner will appear before the Trial Court on each and every date fixed by the Trial Court.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the parties and taking into account the facts and circumstances of the present case and expressing any opinion on the merits of the case, this court deems it just and proper to release the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Mohmmad Ershad S/o Wasim shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge with the stipulation to appear before the court concerned on each and every date of hearing as and when called upon to do so.
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