Rajasthan High Court - Jaipur
Mohammed Shagir And Ors vs State Of Rajasthan Through P.P on 14 May, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Cr. Misc. Bail Application No.4340/2010 Mohammed Shagir and Others Vs. State of Rajasthan through Public Prosecutor Date of Order ::: 14.05.2010 Hon'ble Mr. Justice Mohammad Rafiq Shri Liyakat Khan, Counsel for petitioners Shri Amit Punia, Public Prosecutor #### By the Court:-
Heard learned counsel for petitioners as well as learned Public Prosecutor and perused the material made available to me during the arguments of the case.
Learned counsel for petitioners submitted that the offence alleged against petitioners is of Section 379 and 411, IPC; petitioners have been falsely implicated in this case and that co-accused Palu has already been enlarged on bail by a coordinate Bench of this Court in S.B. Criminal Misc. Bail Application No.3532/2010 by order dated 16.04.2010 and another co-accused Ramdhan has also been enlarged on bail by the learned Sessions Judge.
After considering all the facts and circumstances of the case and without expressing any opinion on its merits and demerits, I deem it just and proper to release the accused-petitioners, namely, (1) Mohammed Shagir Son of Mohd. Salim, (2) Jahid Son of Siraj Ahmed and (3) Akeel Son of Hafeez, on bail under Section 439 Cr.P.C., in FIR No.98/2010, Police Station Newai, District Tonk, provided each of them furnishes a personal bond in the sum of Rs.30,000/- (Rupees thirty thousand only) with two sureties of Rs.15000/- each to the satisfaction of the trial court for their appearance on all subsequent dates of hearing and as and when called upon to do so.
However, in case petitioners are found involved in repeating the similar offence at any point of time the prosecution will be at liberty to apply for cancellation of their bail.
The bail application stands disposed of.
(Mohammad Rafiq) J.
//Jaiman//