Rajasthan High Court - Jaipur
Mukesh Samariya vs State Of Rajasthan Through Pp on 28 March, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B.CRIMINAL MISC. BAIL NO. 4179/2017 Mukesh Samariya S/o Shri Kanhaiya Lal B/c Khatik, R/o Suwasa Ladpur PS Jhalrapatan District Jhalawar, At Present Hariom Nagar Kachchi Basti Kota. (At Present Confined At Central Jail, Kota).
Versus State of Rajasthan Through P.P. For Petitioner(s) : Shri A.K. Khan For State : Shri R.R. Baisla P.P. HON'BLE MRS. JUSTICE SABINA Order 28/3/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No. 71/2017 registered at Police Station Kunhari, District Kota, for offence under Section 392, 34 Indian Penal Code, 1860 and Section 4/25 Arms Act 1959.
Heard.
Petitioner is in custody since 28.1.2017. Co-accused have been granted bail by this court.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mrg.