Rajasthan High Court - Jodhpur
Iqbal vs State Of Rajasthan on 1 July, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 8386/2022
Iqbal S/o Najir Mohammad, Aged About 32 Years, R/o Opp.
Chote Paan Wale, Bakra Mandi, Jodhpur, Raj. (Presently Lodged
In Central Jail, Jodhpur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Mohsin Khan
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 01/07/2022 The petitioner has been arrested in connection with FIR No.120/2022 of Police Station Sardarpura, Distt. Jodhpur for the offence punishable under Sections 147, 148, 323, 341, 153-A, 160, 332, 353/149 of IPC and Section 3 PDPP Act. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that the similarly situated co-accused have already been enlarged on bail and the case of present petitioner is similar to that of co-accused. The accused- petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the (Downloaded on 01/07/2022 at 08:45:07 PM) (2 of 2) [CRLMB-8386/2022] case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Iqbal S/o Najir Mohammad, shall be released on bail in connection with FIR No.120/2022 of Police Station Sardarpura, Distt. Jodhpur provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(MANOJ KUMAR GARG),J 130-Ishan/-
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