Rajasthan High Court - Jaipur
Deenu S/O Sufeda vs State Of Rajasthan on 18 December, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15794/2020
1. Deenu S/o Sufeda, R/o Dharamshala Ps Kaithwada Dist.
Bharatpur (At Present Confined In Sub Jail Deeg Dist.
Bharatpur)
2. Jahul S/o Gafur, R/o Dharamshala Ps Kaithwada Dist.
Bharatpur (At Present Confined In Sub Jail Deeg Dist.
Bharatpur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Hemendra Goyal For Respondent(s) : Mr. F.R. Meena,PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 18/12/2020 The petitioners have filed these bail applications under Section 439 Cr.P.C. in connection with FIR No.71/2020 registered at Police Station Kaithwada, District Bharatpur for offence under Sections 147, 353, 336, 307 IPC and under Section 3/25 of Arms Act.
Heard learned counsel for the accused-petitioners and learned Public Prosecutor appearing for the State and carefully scanned the relevant material made available on record.
Learned counsel for accused-petitioners submits that co-accused have already been released. Learned counsel further submits that it is no injury case and the case of the petitioners (Downloaded on 20/12/2020 at 09:54:43 PM) (2 of 2) [CRLMB-15794/2020] cannot be distinguished from the other eight co-accused, who have been enlarged on bail by this Court.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the nature of allegation/s, but without expressing any opinion on the merits and demerits of the case, I deem it appropriate to enlarge the accused-petitioners on bail.
Therefore, this bail application is allowed and it is directed that accused-petitioners namely, (1) Deenu S/o Sufeda and (2) Jahul S/o Gafur shall be released on bail under Section 439 Cr.P.C. in connection with aforesaid FIR, provided each of them furnishes a personal bond in the sum of Rs.40,000/- together with two sureties each in the like amount to the satisfaction of the concerned Magistrate with the stipulation that they shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
(SANJEEV PRAKASH SHARMA),J TN/341 (Downloaded on 20/12/2020 at 09:54:43 PM) Powered by TCPDF (www.tcpdf.org)