Rajasthan High Court - Jaipur
Tahir S/O Mahtab B/C Mev vs State Of Rajasthan on 19 December, 2019
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 17517/2019
Tahir S/o Mahtab B/c Mev, R/o Vill. Mungaska Ps Pahari Dist.
Bharatpur (Presently Confined In Sub Jail Deeg)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ankit Khandelwal For Respondent(s) : Mr. Ramesh Choudhary, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 19/12/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 96/2013 Registered at Police Station Pahari, District Bharatpur for the offence(s) under Sections 332, 353, 307, 411 and 412 IPC.
2. Counsel for the petitioner submits that previous bail application has been dismissed with liberty to file after the statement of the injured. Petitioner is in custody more than six years and conclusion of trial will take long time.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is (Downloaded on 20/12/2019 at 09:26:41 PM) (2 of 2) [CRLMB-17517/2019] allowed and it is ordered that the accused-petitioner Tahir S/o Mahtab shall be enlarged on bail provided he 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J Brijesh 9.
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