Noorkhan S/O Shri Nuruddeen Khan vs State Of Rajasthan on 7 July, 2021

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Rajasthan High Court - Jaipur

Noorkhan S/O Shri Nuruddeen Khan vs State Of Rajasthan on 7 July, 2021

Bench: Pankaj Bhandari

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 10404/2021

Noorkhan S/o Shri Nuruddeen Khan, Aged About 45 Years, R/o
Changvariyapada Police Station Badi District Dholpur (Raj.) (At
Present In District Jail Dholpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dushyant Jain For Complainant(s) : Mr. Jitendra Pandey For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 07/07/2021

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

2. F.I.R. No. 154/2021 was registered at Police Station Badi Dholpur for offences under Sections 143, 323, 341, 452, 336 & 506 of I.P.C.

3. It is contended by counsel for the petitioner that there is cross F.I.R. Earlier F.I.R. was lodged by the petitioner side. Now, the parties have entered into compromise.

4. Counsel for the complainant has not disputed the fact of parties having entered into compromise.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. Considering the fact that parties have amicably settled their (Downloaded on 09/07/2021 at 09:51:09 PM) (2 of 2) [CRLMB-10404/2021] dispute, I deem it proper to allow the bail application.

8. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.

(PANKAJ BHANDARI),J AMIT KUMAR /37 (Downloaded on 09/07/2021 at 09:51:09 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur