Rajasthan High Court - Jaipur
Isa Khan vs State Of Rajasthan Through P P on 10 May, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.5377/2017
Isa Khan Son of Ramjan Khan, by Caste Mev,, R/o Village
Mothuka Police Station Pahari, District Bharatpur (raj.)
V/s.
State of Rajasthan through P.P.
Date of Order: May 10, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Azad Ahmed, for the petitioner.
Mrs. Meenakshi Pareek, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No.71/2013 registered at Police Station Pahari, District Bharatpur, for offences u/S. 395 Indian Penal Code 1860.
Heard.
On 26.4.2017 following order was passed:-
"Learned counsel for the petitioner has submitted that petitioner owns two Bighas of land adjourning the Crusher of the complainant. Petitioner has been falsely involved in this case as he is not allowing the complainant to pass through his land.
List again on 10.5.2017. In the meantime, in the event of arrest, petitioner be released on interim bail subject to the satisfaction of the Arresting Officer. Petitioner shall abide by the conditions envisaged under Section 438(2) Cr.P.C."
Learned State Counsel has submitted that the petitioner has joined investigation and is not required for further investigation.
Accordingly, without expressing any opinion on the merits of the case, the interim bail granted to the petitioner by this Court vide order dated 26.4.2017 is made absolute.
Petition stands disposed of accordingly.
(SABINA),J.
Tanwar/-
P.A. Item No.20