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Rajasthan High Court - Jaipur

Nanhe Khan S/O Sh. Munir Khan vs State Of Rajasthan on 23 August, 2022

Author: Farjand Ali

Bench: Farjand Ali

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 8498/2022

1.      Nanhe Khan S/o Sh. Munir Khan, Aged About 54 Years,
        R/o House No. A-13-14, Near Madina Maszid, Hasan
        Kirana Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
2.      Smt. Kallo W/o Sh. Nanhe Khan, Aged About 46 Years,
        R/o House No. A-13-14, Near Madina Maszid, Hasan
        Kirana Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
3.      Aslam S/o Sh. Nanhe Khan, Aged About 26 Years, R/o
        House No. A-13-14, Near Madina Maszid, Hasan Kirana
        Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
4.      Shahrukh S/o Sh. Nanhe Khan, Aged About 22 Years, R/o
        House No. A-13-14, Near Madina Maszid, Hasan Kirana
        Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
5.      Saddam S/o Sh. Nanhe Khan, Aged About 18 Years, R/o
        House No. A-13-14, Near Madina Maszid, Hasan Kirana
        Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
6.      Waseem S/o Sh. Nanhe Khan, Aged About 20 Years, R/o
        House No. A-13-14, Near Madina Maszid, Hasan Kirana
        Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
7.      Muskan D/o Sh Nanhe Khan, Aged About 19 Years, R/o
        House No. A-13-14, Near Madina Maszid, Hasan Kirana
        Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
8.      Smt. Ravina W/o Sh. Wasim Khan, Aged About 19 Years,
        R/o House No. A-13-14, Near Madina Maszid, Hasan
        Kirana Store Ki Gali, Rana Colony, Shastri Nagar, Jaipur.
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Gopal Singh Bareth For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order (Downloaded on 25/12/2022 at 05:38:43 AM) (2 of 3) [CRLMB-8498/2022] 23/08/2022

1. Apprehending their arrest, the present bail application has been filed by the petitioners-Nanhe Khan S/o Sh. Munir Khan, Smt. Kallo W/o Sh. Nanhe Khan, Aslam S/o Sh. Nanhe Khan, Shahrukh S/o Sh. Nanhe Khan, Saddam S/o Sh. Nanhe Khan, Waseem S/o Sh. Nanhe Khan, Muskan D/o Sh Nanhe Khan & Smt. Ravina W/o Sh. Wasim Khan under Section 438 Cr.P.C. in connection with FIR No.438/2021 registered at Police Station Shastri Nagar, District Jaipur City (North) for the offence(s) under Sections 323, 341, 143 & 319 of I.P.C.

2. Learned counsel for the petitioners submits that the they have nothing to do with the alleged offence(s). There is a cross case of the same incident. The entire family have been booked in this matter. It is not a case where custodial interrogation would be required. They are ready to cooperate with the investigation.

3. Learned Public Prosecutor has vehemently opposed the bail applications.

4. Considering the contentions put-forth by the counsel for the petitioners and taking into account the totality of facts and circumstances of the cases and without expressing any opinion on the merits of the cases, this court deems it just and proper to allow the anticipatory bail applications.

5. Accordingly, the anticipatory bail applications are allowed. The S.H.O/I.O/Arresting Officer, Police Station Shastri Nagar, District Jaipur City (North) in F.I.R. No.438/2021 is directed that in the event of arrest of the petitioners, they shall be released on bail, provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each (Downloaded on 25/12/2022 at 05:38:43 AM) (3 of 3) [CRLMB-8498/2022] to the satisfaction of the S.H.O/I.O/Arresting Officer of the concerned Police Station on the following conditions:-

(i) that the petitioners shall make themselves available for interrogation by a police officer as and when required;
(ii) that the petitioners shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or any police officer, and
(iii) that the petitioners shall not leave India without previous permission of the court.

(FARJAND ALI),J RAJAT KUMAR /196 (Downloaded on 25/12/2022 at 05:38:43 AM) Powered by TCPDF (www.tcpdf.org)