Rajasthan High Court - Jaipur
Mohammad Imran S/O Mohammad Yunus vs State Of Rajasthan on 12 November, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 3rd Bail Application No. 14077/2020
Mohammad Imran S/o Mohammad Yunus, Aged About 19 Years,
R/o House No 09 Ketra Mohalla Dhanora Ps Dhanora Dist.
Amroha U.p. At Present Tenant In Front Of Oliya Maszid Mahanat
Nagar Hasanpura Ps Sadar Jaipur Dist. Jaipur (Presently
Confined At Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jiya Ur Rahman.
For Respondent(s) : Mr. S.K. Mahla, PP.
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
12/11/2020
1. The present 3rd bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 84/2020 Registered at Police Station, Harmada, District Jaipur City West for the offence(s) under Section 382 of IPC and later on found offence under Section 395 IPC.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that no other criminal case is pending against the petitioner. Counsel further submits that co-accused Jitendra @ Jeetu s/o Kundan Singh Shekhawat has already been released on bail by the Co- ordinate Bench of this court in S.B. Criminal Miscellaneous Bail Application No.5523/2020 vide order dated 07.08.2020 and the case of the petitioner is similar to that of co-accused Jitendra @ (Downloaded on 12/11/2020 at 10:45:42 PM) (2 of 2) [CRLMB-14077/2020] Jeetu s/o Kundan Singh Shekhawat. Counsel further submits that the petitioner is in custody since 08.01.2020.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and period of custody and also considering the fact that co-accused Jitendra @ Jeetu s/o Kundan Singh Shekhawat has already been released on bail and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J PREETI VALECHA /98 (Downloaded on 12/11/2020 at 10:45:42 PM) Powered by TCPDF (www.tcpdf.org)