Rajasthan High Court - Jaipur
Nafis vs State Of Rajasthan Through Pp on 11 October, 2017
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 13813 / 2017
Nafis S/o Shri Ajmat Khan B/c Mev, R/o Khod Basai Thana Rojka
Mev Distt. Nuh Mewat (haryana) (at Present in Sub Jail,
Kishangarhbas Distt. Alwar)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Sanjay Khan For Respondent(s) : Mr. Rishi Raj Singh Rathore-P.P. _____________________________________________________ HON'BLE MRS. JUSTICE SABINA Order 11/10/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 574/2016 registered at Police Station Tijara, Distt. Alwar, for offences under Sections 147, 148, 149, 353, 379, 307, 120-B of Indian Penal Code, 1860 and Section 29, 32, 33, 41, 42, 52 of Rajasthan Forest Act, 1953 and Section 48 and 68 of Rajasthan Minor Mineral Concession Rules, 1986 and Section 4/21 of Mines and Minerals (Development and Regulation Act, 1957 and Section 3 of Prevention of Damage to Public Property Act, 1984.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 03.10.2017. Investiation qua the petitoner was kept pending. Co-accused have been granted bail by this Court.
(2 of 2) [ CRLMB-13813/2017] 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. Sudha/C-1