Rajasthan High Court - Jaipur
Mahmood Allias Mudda vs State Of Rajasthan Through P P on 1 August, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 9770 / 2017
Mahmood @ Mudda S/o Sh. Mammal @ Pappu Khan, B/c Mev, R/o
Seehree Singaledi Thana Punhana District Nuh Mewat (Hariyana).
(At Present in Sub Jail, Kishangarhbas District Alwar).
---Accused-Petitioner
Versus
The State of Rajasthan through the Public Prosecutor
----Respondent _____________________________________________________ For Petitioner(s) : Mr. Sanjay Khan For State : Mr. Rishiraj Singh, Public Prosecutor _____________________________________________________ HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 01/08/2017 The present Misc bail application under section 439 Cr.P.C. is preferred by the Accused/ petitioner Mahmood @ Mudda in the matter of FIR No. 71/2013 registered at Police Station Tapukada, District Alwar, for offence punishable under Section 392 of IPC.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal, therefore without expressing any final opinion on the merit and de-merit of the case and considering the overall facts and circumstances of the case, I am inclined to grant benefit of bail to the accused-petitioner Mahmood @ Mudda.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.
(2 of 2) [CRLMB-9770/2017] Therefore, it is ordered that the accused-petitioner Mahmood @ Mudda S/o Sh. Mammal @ Pappu Khan in FIR No. 71/2013 registered at Police Station Tapukada, District Alwar, shall be released on bail; provided he furnishes a personal bond of Rs. 1,00,000/- and two surety bonds of Rs. 50,000/- each to the satisfaction of the learned trial court with the stipulation to appear before the Trial Court on all dates of hearing and as and when called upon to do so.
If in future, involvement of present petitioner is found in any other similar type of criminal case, then concern SHO will have liberty to file application before the learned Trial Court for cancellation of this bail order and learned Trial Court will have liberty to cancel this bail order without further reference to this Court.
(BANWARI LAL SHARMA)J. S. Kumawat/62