Rajasthan High Court - Jaipur
Idrish And Anr vs State Of Rajasthan Through Pp on 11 October, 2017
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 13307 / 2017
1. Idrish S/o Bundu B/c Miya, R/o Fakarpur Khori, PS Nagina,
District Nuh Mewat, Haryana. (At Present Confined in Sub Jail
Kishangarh Bas, District Alwar).
2. Jamshed S/o Idrish B/c Miya, R/o Fakarpur Khori, PS Nagina,
District Nuh Mewat, Haryana. (At Present Confined in Sub Jail
Kishangarh Bas, District Alwar).
----Petitioners
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Anil Kumar Jain For Respondent(s) : Mr. Rishi Raj Singh Rathore-P.P. _____________________________________________________ HON'BLE MRS. JUSTICE SABINA Order 11/10/2017 Petitioners have filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 574/2016 registered at Police Station Tijara, Distt. Alwar, for offences under Sections 147, 148, 149, 353, 379, 307, 120-B of Indian Penal Code, 1860 and Section 29, 32, 33, 41, 42, 52 of Rajasthan Forest Act, 1953 and Section 48 and 68 of Rajasthan Minor Mineral Concession Rules, 1986 and Section 4/21 of Mines and Minerals (Development and Regulation Act, 1957 and Section 3 of Prevention of Damage to Public Property Act, 1984.
(2 of 2) [CRLMB-13307/2017] Learned counsel for the petitioners has submitted that the petitioners are in custody since 21.09.2017. Investiation qua the petitoners was kept pending. Co-accused have been granted bail by this Court.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioners be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Sudha/109