Rajasthan High Court - Jaipur
Wasim Khan Son Of Saleem Khan vs State Of Rajasthan on 20 May, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.7751/2022
1. Wasim Khan Son Of Saleem Khan, Aged About 25 Years,
R/o Hatwara Bazar, Near Manihar Maszid, Karauli, Present
Address Shikarganj, Karauli, Police Station Kotwali,
Karauli District Karauli
2. Firoz Son Of Abdul Gani, Aged About 28 Years, R/o
Hatwara Bazar, Karauli, Police Station Kotwali, Karauli,
District Karauli
3. Kutabuddin @ Kutabu Son Of Alauddin, Aged About 30
Years, R/o Hatwara Bazar, Near Manihar Maszid, Karauli
Police Station Kotwali, Karauli District Karauli
4. Shamsuddin Son Of Alauddin, Aged About 22 Years, R/o
Hatwara Bazar, Near Manihar Maszid, Karauli Police
Station Kotwali, Karauli District Karauli
5. Ikramuddin Son Of Alauddin, Aged About 30 Years, R/o
Hatwara Bazar, Near Manihar Maszid, Karauli Police
Station Kotwali, Karauli District Karauli
(At Present all the Accused Confined In District Jail
Karauli)
----Petitioners
Versus
The State Of Rajasthan, Through its Public Prosecutor
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No.7752/2022
1. Saddam Son Of Asgar, Aged About 22 Years, R/o Hatwara Bazar, Khar Road, Karauli Police Station Kotwali, Karauli District Karauli (Raj.) (At Present Accused Confined In Distt Jail Karauli)
2. Mohammed Asif Son Of Asgar, Aged About 20 Years, R/o Hatwara Bazar, Khar Road, Karauli Police Station Kotwali, Karauli District Karauli (Raj.) (At Present Accused Confined In Distt Jail Karauli)
3. Vikki @ Minchya Son Of Waheed @ Chhutalli, Aged About 20 Years, R/o Dholikhar, Opposite Madina Maszid, Karauli, Recent Address Near Baithe Hanumanji, Shadi Kund, Karauli, Police Station Karauli, District Karauli (Raj.) (At (Downloaded on 27/05/2022 at 09:35:16 PM) (2 of 3) [CRLMB-7751/2022] Present Accused Confined In Distt Jail Karauli)
----Petitioners Versus The State Of Rajasthan, Through Its Public Prosecutor.
----Respondent S.B. Criminal Miscellaneous Bail Application No.7753/2022
1. Faiz Mohammed Son Of Abdul Gani, Aged About 30 Years,,
2. Washim Son Of Molabaksh, Aged About 30 Years,
3. Imam Ul Hasan @ Imamuddin Hasan Son Of Molabaksh, Aged About 25 Years, All are R/o Hatwara Bazar, Karauli, Police Station Kotwali, Karauli District Karauli (Raj.) (At Present all the Accused Confined In Distt Jail Karauli)
----Petitioners Versus The State Of Rajasthan, Through Public Prosecutor
----Respondent For Petitioner(s) : Mr. Syed Saadat Ali, Advocate For Respondent(s) : Mr. Mangal Singh Saini, Public Prosecutor HON'BLE MR. JUSTICE FARJAND ALI Order 20/05/2022
1. The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the accused-petitioners--(1)Wasim Khan Son of Saleem Khan, (2)Firoz Son of Abdul Gani, (3)Kutabuddin @ Kutabu Son of Alauddin, (4)Shamsuddin Son of Alauddin, (5)Ikramuddin son Of Alauddin, (6)Saddam Son Of Asgar, (7) Mohammed Asif Son Of Asgar, (8) Vikki @ Minchya Son Of Waheed @ Chhutalli, (9) Faiz Mohammed Son Of Abdul Gani, (10) Washim Son Of Molabaksh and (11)Imam Ul Hasan @ Imamuddin Hasan (Downloaded on 27/05/2022 at 09:35:16 PM) (3 of 3) [CRLMB-7751/2022] Son Of Molabaksh. The accused-petitioners have been arrested in connection with FIR No.131/2022 registered at Police Station Kotwali Karauli District Karauli for the offence(s) under Sections 147, 148, 149, 336, 153A, 295A, 323, 307, 436, 427, 332, 353, 452, 392 & 120-B IPC and Section 3 of the PDPP Act.
2. Learned counsel for the accused-petitioners submits that false case has been foisted against the petitioners. The accused- petitioners have nothing to do with the alleged offences. He seeks bail on the ground of parity as similarly situated co-accused persons have already been enlarged on bail by this Court and the case of the present petitioners is not distinguishable in any manner to that of other co-accused persons.
3. Learned Public Prosecutor has opposed bail applications.
4. Considering the contentions put-forth by the counsel for the petitioners and taking into account the totality of the facts and circumstances of the case but without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners named above shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(FARJAND ALI),J Karan/150-152 (Downloaded on 27/05/2022 at 09:35:16 PM) Powered by TCPDF (www.tcpdf.org)