Rajasthan High Court - Jaipur
Fajaru vs State Of Rajasthan Through Pp on 22 November, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.14078/2016
Fajaru S/o Shri Himmat B/c Meo, Address: Nakhnaul Police
Station Tapukra District Alwar (at Present Confined At Sub-jail
Kishangarhbas)
V/s.
State of Rajasthan through PP.
Date of Order: November 22, 2016
HON'BLE MRS. JUSTICE SABINA
Mr. Manjeet Kumar, for the petitioner.
Mr. R.R. Baisla, P.P. for the State.
Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No.245/2012 registered at Police Station, Tapukra, District Alwar, for offences u/Ss. 147, 148, 149, 332, 353, 379, 307 Indian Penal Code 1860 & 5/9B Explosive Act 1884 & Section 3/25 Arms Act 1959 and Section 41, 42 Forest Act 1953 & 4/21 Mines and Minerals (Development and Regulation) Act, 1957.
Heard.
Petitioner is in custody since 4.10.2016. Other co-accused have been granted bail by Co-ordinate Bench of this Court.
Accordingly, without expressing any opinion on merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the trial Court.
(SABINA),J.
Tanwar/-
P.A. Item No.20