Rajasthan High Court - Jaipur
Shahrukh S/O Idrish vs State Of Rajasthan on 10 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8511/2020
1. Shahrukh S/o Idrish, Aged About 19 Years, R/o Kharkhadi
Mittupura Ps Sikari Dist. Bharatpur Raj. (At Present
Confined In Central Jail Alwar Dist. Alwar Raj.)
2. Beela @ Immamudeen S/o Shri Akhtar, Aged About 23
Years, R/o Teliya Ka Bas Mittupura Ps Sikari Dist.
Bharatpur Raj. (At Present Confined In Central Jail Alwar
Dist. Alwar Raj.)
3. Azad S/o Jan Mohammed, Aged About 24 Years, R/o Baire
Ps Ramgarh Dist. Alwar Raj. (At Present Confined In
Central Jail Alwar Dist. Alwar Raj.)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jiya Ur Rahman through V.C. For State : Mr. Deshraj Gosingha, PP present in Court HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 10/08/2020
1. Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in person in the Court.
2. Petitioners have filed this bail application under Section 439 of Cr.P.C.
3. F.I.R. No. 270/2020 was registered at Police Station Ramgarh District Alwar (Raj.) for offence under Sections 419, 420, 120-B I.P.C. and 66-D of I.T. Act.
4. It is contended by counsel for the petitioners that petitioners were not having any criminal antecedents of like nature. The (Downloaded on 11/08/2020 at 09:51:22 PM) (2 of 2) [CRLMB-8511/2020] allegation in the F.I.R. is that petitioners gave advertisement for selling mobile on OLX. Petitioners were apprehending by the Police.
5. Learned Public Prosecutor has opposed the bail application.
6. I have considered the contentions.
7. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
8. This bail application is accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
9. However it is made clear that if the petitioners are involved in similar activities, State would be free to move application for cancellation of bail before the concerned Court.
10. A copy of this order be sent to concerned SHO for recording this condition in the Village Crime Record Book so that in the event of petitioners' repeating offence, SHO can move the Court for cancellation of bail.
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