Rajasthan High Court - Jaipur
Waseem Akram@Bittu S/O Late Shareef ... vs State Of Rajasthan on 3 December, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14569/2020
1. Waseem Akram @ bittu S/o Late Shareef Mohammed, R/o
Karbala Chok Sultanpur Distt. Kota Rural. (At Present
Confined At Central Jail Kota)
2. Waseem Akram @ Neta S/o Mustak Ahmed, R/o Karbala
Chok Sultanpur Distt. Kota Rural At Present Confined At
Central Jail Kota.
3. Zahid Khan S/o Shri Dos Mohammed, R/o Karbala Chok
Sultanpur Distt. Kota Rural At Present Confined At Central
Jail Kota
4. Abid Hussain S/o Shri Ghansi Khan, R/o Churi Market
Sultanpur Distt. Kota Rural At Present Confined At Central
Jail Kota
5. Rajat Sharma @ Kapil S/o Shri Mathuresh Sharma, R/o
Purana Bazar Sultanpura Distt. Kota Rural At Present
Confined At Central Jail Kota
6. Gajendra Gurjar @ Manish S/o Shri Kedar Lal, R/o
Gurjaron Ka Tek Sultanpur Distt. Kota Rural At Present
Confined At Central Jail Kota
7. Devraj @ Deva S/o Shri Ramcharan, R/o Ramnagar
Sultanpur Distt. Kota Rural At Present Confined At Central
Jail Kota
8. Ashish Kumar Rathore @ Ashu S/o Shri Rajendra Rathore,
R/o Sanjay Nagar Sultanpur Distt. Kota Rural At Present
Confined At Central Jail Kota
9. Irshad Khan S/o Shareef Khan, R/o Medpura Mohalla
Sultanpur Distt. Kora Rural At Present Confined At Central
Jail Kota
10. Abdul Mujeeb S/o Abdul Wahab, R/o Islam Nagar
Sultanpur Distt. Kota Rural At Present Confined At Central
Jail Kota
11. Shabbir Ahmed @ Pahalwan S/o Shri Bhanwardeen, R/o
Baba Manshah Ka Chok Sultanpur PS Sultanpur Distt.
Kota Rural At Present Confined At Central Jail Kota
----Accused-Petitioners
Versus
State Of Rajasthan, Through PP
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(2 of 3) [CRLMB-14569/2020]
----Respondent
For Petitioner(s) : Mr. Syed Shahid Hasan through VC
For Respondent(s) : Mr. Atul Sharma, PP
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
03/12/2020
The present bail application has been filed under Section 439
Cr.P.C. The petitioners have been arrested in connection with FIR
No. 38/2019 registered at Police Station Sultanpur, District Kota
Rural for the offence under Section(s) 147, 148, 149, 332 & 353
of IPC and Section 3 of PDPP Act and later on for the offence
under Section(s) 147, 148, 332 & 353 of IPC and Section 3 of
PDPP Act.
It is contended by the learned counsel for the petitioners
that in a case of free fight, they have falsely been implicated in this case. He submitted that none of the injured has received any grievous injury. He submitted that the petitioners are in judicial custody, investigation as against them is complete, offences are triable by Magistrate, co-accused persons have been extended benefit of bail by this Court and prays for their release on bail.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioners, the nature of allegations against them, their length of custody, offences being triable by Magistrate and release of co-accused persons on bail by this Court; but, without expressing any opinion on the merits of the (Downloaded on 03/12/2020 at 09:13:20 PM) (3 of 3) [CRLMB-14569/2020] case, this Court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioners 1. Waseem Akram @ bittu S/o Late Shareef Mohammed, 2. Waseem Akram @ Neta S/o Mustak Ahmed, 3. Zahid Khan S/o Shri Dos Mohammed, 4. Abid Hussain S/o Shri Ghansi Khan, 5. Rajat Sharma @ Kapil S/o Shri Mathuresh Sharma, 6. Gajendra Gurjar @ Manish S/o Shri Kedar Lal, 7. Devraj @ Deva S/o Shri Ramcharan, 8. Ashish Kumar Rathore @ Ashu S/o Shri Rajendra Rathore,
9. Irshad Khan S/o Shareef Khan, 10. Abdul Mujeeb S/o Abdul Wahab and 11. Shabbir Ahmed @ Pahalwan S/o Shri Bhanwardeen shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided each of them shall furnish 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 they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
(MAHENDAR KUMAR GOYAL),J MADAN MEENA /66 (Downloaded on 03/12/2020 at 09:13:20 PM) Powered by TCPDF (www.tcpdf.org)