Rajasthan High Court - Jaipur
(Al Amin vs . State Of Rajasthan) on 7 January, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR O R D E R S.B.Criminal Misc. Bail Application No.15716/2015 (Al Amin Vs. State of Rajasthan) Date of Order ::: 07.01.2016 HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Mr. Eliyas Ali, for the petitioner. Mr. Virendra Godara, Public Prosecutor for the State.
Heard learned counsel for the parties.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence collected during investigation which has been produced before me by way of case diary and more particularly looking to the nature of injuries cause, but without expressing any final opinion on the merit and demerit of the case, I am inclined to enlarge the petitioner on bail under Section 439 Cr.P.C.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.
It is ordered that the accused-petitioner-Al Amin son of Shri Kuddush, in FIR No.469/2015, registered at Police Station Galta Gate, District Jaipur, shall be released on bail; provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two surety bonds of Rs.25,000/- (Rupees Twenty Five thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(PRASHANT KUMAR AGARWAL), J teekam S.No.41 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Teekam Khanchandani Private Secretar