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Rajasthan High Court - Jaipur

Shoaib S/O Abdul Rahim vs The State Of Rajasthan on 29 May, 2020

Author: Sabina

Bench: Sabina

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 5386/2020

1.      Shoaib S/o Abdul Rahim, R/o Dalelpura Mohalla Pidawa Ps
        Pidawa Dist. Jhalawar Raj. (At Present Confined In Dist.
        Jail Jhalawar Dist. Jhalawar)
2.      Shahrukh S/o Abdul Rahim, R/o Dalelpura Mohalla Pidawa
        Ps Pidawa Dist. Jhalawar Raj. (At Present Confined In
        Dist. Jail Jhalawar Dist. Jhalawar)
3.      Islaam S/o Abdul Salam, R/o Dalelpura Mohalla Pidawa Ps
        Pidawa Dist. Jhalawar Raj. (At Present Confined In Dist.
        Jail Jhalawar Dist. Jhalawar)
4.      Shadab Mansuri S/o Abdul Rahim, R/o Dalelpura Mohalla
        Pidawa Ps Pidawa Dist. Jhalawar Raj. (At Present Confined
        In Dist. Jail Jhalawar Dist. Jhalawar)
                                                                 ----Petitioners
                                   Versus
The State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi through video conferencing For Respondent(s) : Mr. Pankaj Agarwal for the State HON'BLE MRS. JUSTICE SABINA Order 29/05/2020 Petitioners have filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 76/2020 registered at Police Station Pidawa, District Jhalawar for offences under Sections 332, 353, 188, 143, 369, 270, 149 of Indian Penal Code, 1860 and Section 51 of The Disaster Management Act, 2005 and Section 3 of Rajasthan Epidemic Diseases Act, 1957.

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(2 of 2) [CRLMB-5386/2020] Learned counsel for the petitioners has submitted that the petitioners are in custody since 10.04.2020. Petitioners are not involved in any other criminal case. Co-accused has been granted bail by Co-ordinate Bench of this Court.

Learned State counsel has opposed the petition. Since co-accused has been granted bail by the co- ordinate Bench of this Court, without expressing any opinion on the merits of the case, this petition is allowed. Petitioners be admitted to bail subject to satisfaction of the Trial Court.

(SABINA),J Anil Makwana /29 (Downloaded on 29/05/2020 at 09:03:12 PM) Powered by TCPDF (www.tcpdf.org)