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Rajasthan High Court - Jaipur

Irshad vs State Of Raj Asthan Through Pp on 29 January, 2018

Author: Pankaj Bhandari

Bench: Pankaj Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
          S.B. Criminal Miscellaneous Bail No. 1167 / 2018
Irshad S/o Shri Abdul Rahman B/c Mev, R/o Jalalpur Thana Tabdu,
Distt. Nunh Mewat (hariyana) (at Present Confined in Distt. Jail
Alwar Raj.)
                                                      ----Petitioner
                               Versus
State of Rajasthan Through P.P.
                                                    ----Respondent

_____________________________________________________ For Petitioner(s) : Mr. Anil Kumar Jain For Respondent(s) : Mr. R.R.S. Rathore PP. _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 29/01/2018

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

2. F.I.R. No. 574/2016 was registered at Police Station Tijara, District Alwar for offence under Sections 147, 148, 149, 353, 379, 307, 120B of I.P.C. and Section 29, 32, 33, 41, 42, 52 Forest Act, Section 48, 68 M.MC.R. and Section 4/21 M.M.D.R. & Section 3 P.D.P.P. Act.

3. It is contended by counsel for the petitioner that co-accused have been given benefit of bail by Co-ordinate Bench of this Court and petitioner is not named in he FIR.

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-1167/2018] petitioner, I deem it proper to allow the bail application.

7. 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.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.

(PANKAJ BHANDARI)J. Seema/83