Zafar Shahid @ Zafar Shadik vs State on 4 February, 2019

[Cites 4, Cited by 0]

Rajasthan High Court - Jodhpur

Zafar Shahid @ Zafar Shadik vs State on 4 February, 2019

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Criminal Misc. Bail No. 1440/2019

1.        Zafar Shahid @ Zafar Shadik S/o Sh. Noor Mohd., Aged
          About    33   Years,         B/c    Musalman,        R/o    A-696,     New
          Faisalnagar, Police Thana Dali Nimbada, Dist. Ahmedabad,
          Gujarat. (Presently Lodged At Central Jail, Jodhpur)
2.        Yunus Rehman S/o Sh. Rehman, Aged About 39 Years,
          B/c Musalman, R/o Chhipa Society Colony, Police Thana
          Dali Nimbada, Dist. Ahmedabad, Gujarat. (Presently
          Lodged At Central Jail, Jodhpur)
                                                                      ----Petitioners
                                         Versus
State, Through Pp
                                                                     ----Respondent


For Petitioner(s)            :        Mr. Jitendra Singh Rathore
For Respondent(s)            :        Mr. A.S. Rathore, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 04/02/2019 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.03/2019 of Police Station Mathania, Jodhpur for the offences punishable under Sections 457, 380/511 IPC. They have preferred this bail application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on (2 of 2) [CRLMB-1440/2019] the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - (1) Zafar Shahid @ Zafar Shadik S/o Sh. Noor Mohd and (2) Yunus Rehman S/o Sh. Rehman shall be released on bail in connection with FIR No.03/2019 of Police Station Mathania, Jodhpur provided each of them executes a personal bond in the sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J 94-msrathore/-

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jodhpur