Rajasthan High Court - Jaipur
Ameet Hudda @ Amit S/O Raj Singh B/C Jat vs State Of Rajasthan on 20 December, 2018
Author: Sabina
Bench: Sabina
(1 of 2)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO.
16091/2018
Ameet Hudda @ Amit S/o Raj Singh, B/c Jat, R/o Gali No. 10,
Vikas Nagar, Near Nfl Township Panipat Police Station Sadar,
Panipat, District Panipat, Haryana At Present Defence Enclave,
Vikas Nagar, House No. A 23, Uttam Nagar, Police Station Uttam
Nagar, Delhi, Presently H 1-793 Company, Khushkheda, District
Alwar, Raj. (At Present Confined At Sub Jail Kishangarh Bas
Alwar)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Rahul Tiwari For Respondent : Mr. N.S. Dhakad, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Judgment 20/12/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.254/2018 registered at Police Station Khushkheda, District Alwar for the offence under Sections 285 & 339 Indian Penal Code, 1860 and Section 9-B of The Explosive Act, 1884 & Section 4 & 5 of The Explosive Substances Act, 1908.
Learned counsel for the petitioner has submitted that on account of fire in the factory owned by the petitioner, nobody had suffered any loss of life or property. Petitioner is in custody since 13.10.2018. Presently, petitioner is in judicial custody and is not required for further investigation.
(2 of 2) Learned state counsel has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/15 Powered by TCPDF (www.tcpdf.org)