Rajasthan High Court - Jaipur
Asamdeen And Ors vs State Of Rajasthan Through P P on 10 May, 2017
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS BAIL NO. 6276/2017
1. Asamdeen S/o Asloop B/c Meo,
2. Saukat S/o Husaina B/c Meo,
3. Nasruddin S/o Subhan Khan B/c Meo,
R/o Neemli Police Station Tijara Distt. Alwar (raj.)
(At Present in Sub Jail Kishangarhbas)
----Petitioners
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioners : Mr. Jiya-Ur-Rahman For Respondent : Ms. Meenakshi Pareek, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 10/5/2017 Petitioners have filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.102/2017 registered at Police Station Tijara, District Alwar for offence under Sections 147, 148, 149, 332, 353, 307, 379, 120-B Indian Penal Code, 1860 and Section 29, 32, 33, 41, 42, 52 of The Rajasthan Forest Act, 1953 and Section 4, 21 of Mines And Minerals (Development And Regulation) ACT, 1957 and Section 48, 68, of The Rajasthan Minor Mineral Concession Rules, 1986 & Section 3 of Prevention of Damages To Public Property Act, 1984.
Heard.
(2 of 2) Petitioners are in custody since 28.4.2017. Co- accused have been granted bail by co-ordinate Bench of this court.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioners be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/61