Rajasthan High Court - Jaipur
Mubin And Anr vs State Of Rajasthan Through Pp on 11 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4140/2018
1. Mubin S/o Inat Khan B/c Meo, R/o Village Bheelamka,
Police Station Deeg, Bharatpur. (At Present Confined At
Sub Jail Deeg)
2. Avid @ Avad @ Langda S/o Mahboob B/c Meo, R/o Village
Bheelamka, Police Station Deeg, Bharatpur. (At Present
Confined At Sub Jail Deeg)
----Petitioners
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Rahul Sinsinwar For Respondent(s) : Mr. R.R. Singh Rathore, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 11/04/2018
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.321/2017 was registered at Police Station Deeg (Bharatpur) for offence under Sections 392 of I.P.C. and later on found offence under Section 395, 397 of I.P.C.
3. It is contended by counsel for the petitioners that there is no recovery from the petitioners. No test identification parade was conducted. Co-accused have been enlarged on bail.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the (2 of 2) [CRLMB-4140/2018] petitioners, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them 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 with the stipulation that they 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 Arti/81