Rajasthan High Court - Jodhpur
Bhai Jaan Mohammad Sheikh vs State Of Rajasthan on 4 April, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 3792/2019
Bhai Jaan Mohammad Sheikh S/o Shri Yakoob Mohammed
Sheikh, Aged About 23 Years, Caste Muslim, R/o Village
Pithalwadi Kala, Tehsil Choti Sadri, P.s. Choti Sadri, District
Pratap Garh (Raj.) (Confined In Pratapgarh Jail, District Pratap
Garh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anuragh Shukla
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 04/04/2019 Heard learned counsel for the parties and also perused the material on record.
The petitioner(s) has/have been arrested in FIR No.90/2018 of Police Station Dhariyawad, Distt. Pratapgarh for the offence(s) punishable under Section(s) 382, 392/34 IPC. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned Public Prosecutor has opposed the bail application(s).
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner(s) under Section 439 Cr.P.C. (Downloaded on 27/06/2019 at 10:22:25 PM)
(2 of 2) [CRLMB-3792/2019] Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - Bhai Jaan Mohammad Sheikh S/o Shri Yakoob Mohammed Sheikh shall be released on bail in connection with FIR No.90/2018 of Police Station Dhariyawad, Distt. Pratapgarh provided he/she/they execute(s) a personal bond in the sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(VIJAY BISHNOI),J 76-msrathore/-
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