Rajasthan High Court - Jaipur
Vahid S/O Fajru vs State Of Rajasthan on 3 August, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 11670/2021
Vahid S/o Fajru, Aged About 23 Years, R/o Chhapar Thana
Tapukada Distt. Alwar Raj. (At Present Confined In Sub Jail
Kishangarhbas Distt. Alwar)
----Accused/Petitioner
Versus
State Of Rajasthan, Through PP
----NOn-Petitioner
For Petitioner(s) : Mr. Sanjay Khan through VC
For Respondent(s) : Mr. S.K. Mahala, PP
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 03/08/2021 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.174/2021 registered at Police Station Chaupanki (Police District Bhiwadi), District Alwar for the offence(s) under Section(s) 379 of I.P.C., Sections 29 & 32 of Indian Forest Act, 1927 and Sections 33, 41 & 42 of Rajasthan Forest Act, 1953 and later on for the offence under Sections 379 of I.P.C., Sections 29, 32, 33, 41 & 42 of Forest Act and Section 3/181 of Motor Vehicles Act.
Learned counsel for the petitioner submitted that he has falsely been implicated in this case. He submitted that the petitioner is in custody since 09.07.2021, investigation as against him is complete, the offences are triable by Magistrate, he has no criminal antecedents and prayed for his release on bail.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 03/08/2021 at 10:35:06 PM)
(2 of 2) [CRLMB-11670/2021] Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegations against him, his length of custody, the offences being triable by Magistrate and absence of criminal antecedents; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Vahid S/o Fajru shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
(MAHENDAR KUMAR GOYAL),J PRAGATI/70 (Downloaded on 03/08/2021 at 10:35:06 PM) Powered by TCPDF (www.tcpdf.org)