Rajasthan High Court - Jaipur
Juharu Khan vs . State Of Rajasthan on 5 January, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CRIMINAL MISC. BAIL APPLICATION No.15701/2015. : : Juharu Khan Vs. State of Rajasthan : : Date of Order : 05/01/2016 HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Mr. Hanish Khan, for the petitioner. Mr. R. R. Baisla, Public Prosecutor for the State.
Heard learned counsel for the parties.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence collected during investigation, which has been produced before me by way of case diary, but without expressing any final opinion on the merit and de-merit of the case, I am inclined to grant benefit of bail to the accused-petitioner. Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.
It is ordered that the accused-petitioner Juharu Khan S/o Roopa Khan in F.I.R. No.604/2015, registered at Police Station Rajgarh, District Alwar, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(PRASHANT KUMAR AGARWAL),J.
A.Arora/-
Item No.8.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. AMIT ARORA PERSONAL ASSISTANT