Ramjan S/O Mangu Khan B/C Musalman vs State Of Rajasthan on 1 May, 2019

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Rajasthan High Court - Jaipur

Ramjan S/O Mangu Khan B/C Musalman vs State Of Rajasthan on 1 May, 2019

Bench: Pankaj Bhandari

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Fifth (Interim) Bail Application No.
                                  5797/2019

Ramjan S/o Mangu Khan B/c Musalman, Aged About 80 Years,
R/o Nala Bazar, Renwal, Thana Renwal, Distt. Jaipur (At Present
Accused Petitioner Confined In Central Jail Jaipur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, through P.P.
                                                                  ----Respondent

For Petitioner(s) : Mr. Ali Mohd. Khan.

For State                  :     Mr. Arvind Bhadu, PP.


            HON'BLE MR. JUSTICE PANKAJ BHANDARI
                      Judgment / Order

01/05/2019

1. Petitioner has filed this fifth interim bail application under Section 439 of Cr.P.C.

2. F.I.R. No.186/2015, was registered at Police Station Renwal, for offence under Sections 8/18, 8/22, 8/25 of NDPS Act.

3. It is contended by counsel for the petitioner that petitioner's wife-Amina Bano has expired. Original copy of the death certificate is shown to the Court.

4. Learned Public Prosecutor has opposed the fifth interim bail application.

5. I have considered the contentions.

6. Considering the fact that the petitioner's wife has expired, I deem it proper to allow the fifth interim bail application of the accused-petitioner.

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(2 of 2) [CRLMB-5797/2019]

7. This fifth interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of fifteen days from the date of release. He should surrender before the concerned Jail Superintendent on 16.05.2019. Petitioner is granted interim bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court.

8. Copy of this order be sent to the concerned Court by fax/email today itself with a direction to serve a photostat copy of the same to the accused-petitioner and an additional copy of this order be also sent to the concerned Court by ordinary process.

(PANKAJ BHANDARI),J CHANDAN /177 (Downloaded on 28/06/2019 at 10:50:11 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur