Rajasthan High Court - Jaipur
Abdul Khalid Urf Saleem vs State Of Rajasthan Through P.P on 25 February, 2010
Author: Deo Narayan Thanvi
Bench: Deo Narayan Thanvi
S.B. CRIMINAL MISC. BAIL APPLICATION NO.2161/2010 DATE OF ORDER : 25.2.2010 HON'BLE MR. JUSTICE DEO NARAYAN THANVI Shri Liyakat Ali, for the applicant. Shri Amit Poonia, Public Prosecutor.
Heard learned counsel for the parties.
The allegation against the accused applicant is for offence under Section 379, IPC.
Keeping in view all the facts and circumstances of the case, I consider it to be a fit case for grant of bail under Section 439 Cr.P.C. and it is directed that applicant Abdul Khalid alias Saleem shall be released on bail provided he furnishes a personal bond in the sum of Rs.20,000/- and two sureties of Rs.10,000/- each to the satisfaction of the learned trial court on usual conditions and shall appear before the trial court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DEO NARAYAN THANVI),J.
chauhan