Rajasthan High Court - Jaipur
Mubarik Ali vs State Of Rajasthan Through Pp on 29 November, 2016
Author: Sabina
Bench: Sabina
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.14835/2016
Mubarik Ali Son of Latif Khan @ Natib Khan, by Caste Musalman),
Aged About 65 Years, Address: R/o Raipuriya, Police Station Anta,
District Baran (raj.) (at Present in District Jail, Baran)
V/s.
The State of Rajasthan through P.P.
Date of Order: November 29, 2016
HON'BLE MRS. JUSTICE SABINA
Mr. Jitendra Pandey, for the petitioner.
Ms. Meenakshi Pareek, P.P. for the State.
Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No.362/2016 registered at Police Station, Anta, District Baran (Raj.), for offences u/Ss. 420, 406, 467, 403, 424 & 120-B Indian Penal Code 1860.
Learned counsel for the petitioner has submitted that the petitioner is in custody for the last one month. Presently, petitioner is in judicial custody and is not required for further investigation. Tractor in question has been taken in possession by the police.
Learned State Counsel, on the other hand, has opposed the petition and has submitted that although, petitioner had taken loan from the complainant-Company 2 for purchase of Tractor but had failed to repay instalments and had sold the Tractor in question to some other person.
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 merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the trial Court.
(SABINA),J.
Tanwar/-
P.A. Item No.16