Rajasthan High Court - Jaipur
Hidayat @ Jahid Khan S/O Kamruddin @ ... vs State Of Rajasthan on 20 September, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14659/2021
1. Hidayat @ Jahid Khan S/o Kamruddin @ Kallu Khan, Aged
About 21 Years, R/o Bagalda Ps Badaud Dist. Shyopur At
Present Rented House Of Majid S/o Shakeel Mohammad
Kesar Bihar Talab Goan Anantpura Ps Anantpura (At
Present Confined At Central Jail Kota)
2. Sameer Khan @ Monu S/o Hafeej Mohammad, Aged
About 30 Years, R/o Islam Nagar Ps Deoli Manji Kota
Rural At Present Near Tejaji Mandir Talab Goan Ps
Anantpura Kota Raj. (At Present Confined At Central Jail
Kota)
3. Gulfam @ Sukkha S/o Chand Mohammad, Aged About 22
Years, R/o Islam Nagar Ps Deoli Manji Kota Rural At
Present Near Tejaji Mandir Talab Goan Ps Anantpura Kota
Raj. (At Present Confined At Central Jail Kota)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Abdul Kalam Khan, Adv. For Respondent(s) : Mr. Mangal Singh Saini, PP Mr. Sajid Ali, Adv.
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 20/09/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.321/2021 Registered at Police Station Anantpura, Kota City for the offence(s) under Sections 307, 447, 387, 34 IPC and Section 3/25 of Arms Act.
(Downloaded on 22/09/2021 at 10:20:09 PM)
(2 of 2) [CRLMB-14659/2021]
2. Learned counsel for the petitioners submits that the
petitioners have been falsely implicated in this case. They are behind the bars since 30.08.2021. Learned counsel for the petitioners also submits that the allegation of fire by gun on Majeed and conclusion of trial may take long time.
3. Learned Public Prosecutor as well as learned counsel for the complainant have opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners Hidayat @ Jahid Khan S/o Kamruddin @ Kallu Khan, Sameer Khan @ Monu S/o Hafeej Mohammad and Gulfam @ Sukkha S/o Chand Mohammad shall be enlarged on bail provided each of them 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 for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J Jatin /71 (Downloaded on 22/09/2021 at 10:20:09 PM) Powered by TCPDF (www.tcpdf.org)