Rajasthan High Court - Jodhpur
Sanna @ Sarafraj vs State Of Rajasthan on 5 January, 2021
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14909/2020
Sanna @ Sarafraj S/o Ali Mohammed, Aged About 40 Years, By
Caste Mev Muslim, R/o Reethad, Nagina Police Station, District
Nooh Mewat (Haryana).
(Lodged In District Jail Chittorgarh).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. S.S.Shaktawat through VC on
Cisco Webex App.
For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 05/01/2021 Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.155/2012, Police Station Chanderia District Chittorgarh for the offences under Sections 396, 341, 323, 324, 326, 302, 201, 395, 120-B of IPC.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that the charge sheet in the case has been filed. He further submits that (Downloaded on 05/01/2021 at 08:35:07 PM) (2 of 2) [CRLMB-14909/2020] co-accused persons Sahjad, Mohd. Arif, Mohd. Khalid, Umar Farukh, Farukh S/o Idrish have already been acquitted by the learned trial court vide order dated 30.11.2016 in Sessions Case No.65/2014. The case of the present petitioner stands on a better footing than the case of co-accused persons who have already been acquitted by the trial court. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.
The learned Public Prosecutor opposes the bail. Having regard to the peculiar facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and proper to release the petitioner on bail.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner Sanna @ Sarafraj S/o Ali Mohammed arrested in connection with F.I.R. No.155/2012, Police Station Chanderia District Chittorgarh shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(VINIT KUMAR MATHUR),J 47-AnilSingh/-
(Downloaded on 05/01/2021 at 08:35:07 PM) Powered by TCPDF (www.tcpdf.org)