Rajasthan High Court - Jaipur
Shakur Mohammed S/O Dildar Mohammed vs State Of Rajasthan (2024:Rj-Jp:10966) on 4 March, 2024
Author: Anil Kumar Upman
Bench: Anil Kumar Upman
[2024:RJ-JP:10966]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 2696/2024
Shakur Mohammed S/o Dildar Mohammed, Aged About 26 Years,
R/o Village Bherunda P.s. Padu District Nagour Rajasthan.
(Accused Petitioner Is In Central Jail, Ajmer).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Pradeep Sharma
For Respondent(s) : Mr. Sanjeev Mahala, PP
HON'BLE MR. JUSTICE ANIL KUMAR UPMAN
Order
04/03/2024
1. The instant bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner, who has been arrested in connection with FIR No.745/2023 registered at Police Station Beawar City, District Beawar for the offences punishable under Sections 489B and 489C of IPC. Later on, police filed charge-sheet in this matter for the offences punishable under Sections 489B, 489C, 489D, 201 and 120B of IPC.
2. It is contended by learned counsel for the petitioner that the accused-petitioner has falsely been implicated in this case. He submits that only one counterfeit currency-note of Rs.500/- has been recovered from the possession of the petitioner. He further submits that other co-accused persons of this case who were found in possession of counterfeit currency-notes have already been granted benefit of bail by this court. There are no criminal (Downloaded on 22/03/2024 at 09:30:48 PM) [2024:RJ-JP:10966] (2 of 2) [CRLMB-2696/2024] antecedents of the petitioner. Petitioner is in custody since 16.10.2023. Charge-sheet has been filed and trial of the case will take considerable time. Further custody of the petitioner would not serve any fruitful purpose.
3. Learned Public Prosecutor opposes the bail application.
4. I have considered the contentions.
5. Having regard to the totality of the facts and circumstances of the case; considering the arguments advanced by learned counsel for the petitioner, especially the fact that other co-accused persons who were found in possession of counterfeit currency- notes have already been granted benefit of bail by this court; absence of criminal antecedents; charge-sheet has been filed as well as looking to the custody period, but without commenting anything on the merits/demerits of the case, I deem it proper to allow the bail application.
6. This bail application is accordingly allowed and it is directed that accused-petitioner- Shakur Mohammed S/o Dildar Mohammed, shall be released on bail provided he 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 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.
(ANIL KUMAR UPMAN),J DEEPA RANI -45 (Downloaded on 22/03/2024 at 09:30:48 PM) Powered by TCPDF (www.tcpdf.org)