Rajasthan High Court - Jaipur
Mohammad Imran @ Kaliya vs State Of Rajasthan Through Pp on 16 January, 2017
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISCELLANEOUS 2nd BAIL NO. 655/2017
Mohammad Imran @ Kaliya S/o Shri Mohammad Akram B/c
Musalman, R/o Machali Market, Shripura, Kota.
(Accused Applicant Lodged in Distt. Jail Kota)
----Petitioner
Versus
State of Rajasthan Through PP,
----Respondent
__________________________________________ For Petitioner : Mr. Nemi Chand Choudhary For Respondent : Mr. Ram Ratan Gurjar, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Judgment / Order 16/1/2017 Petitioner has filed this 2nd petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 228/2016 registered at Police Station Kaithun Pole, Kota City, for offence under Sections 307, 323, 34 Indian Penal Code, 1860 and Section 3/25 of Arms Act, 1959.
Learned counsel for the petitioner has submitted that injury on the person of the injured was opined to be simple in nature after x ray examination. Petitioner is in custody since 19.10.2016. Challan has already been presented in the court and conclusion of trial may take time.
Learned State Counsel on the other hand, has opposed the petition.
(2 of 2) Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/63