Rajasthan High Court - Jaipur
Mustaq S/O Nooru B/C Mev vs State Of Rajasthan Through Pp on 5 September, 2018
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO.
10966/2018
Mustaq S/o Nooru B/c Mev, R/o Barheda Police Station Tijara
Distt. Alwar Raj.
(At Present Confined In Distt. Jail Alwar)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Girish Khandelwal For Respondent : Mr. Jitendra Shrimali, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 05/09/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') seeking regular bail in F.I.R. No.731/2016 registered at Police Station Tijara, District Alwar for the offence under Sections 147, 148, 149, 354, 307 Indian Penal Code, 1860 and Section 5/27 of Arms Act, 1959.
Learned counsel for the petitioner has submitted that, although, initially challan was presented against the petitioner under Section 299 Cr.P.C., but now petitioner is in custody since 17.08.2018. No overt act has been attributed to the petitioner. Co-accused Iqbal @ Mustafa has been granted bail by this court.
Learned State Counsel, 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/40 Powered by TCPDF (www.tcpdf.org)