Rajasthan High Court - Jaipur
Latif Ahamed S/O Shri Varish Ali B/C ... vs State Of Rajasthan Through Pp on 9 January, 2019
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 362/2019
Latif Ahamed S/o Shri Varish Ali B/c Musalman, R/o Kulak Cure
Cottage, Lakhpeda Bag, Police Station Kotwali Nagar, Barabanki,
(Up)
----Petitioner
Versus
State Of Rajasthan Through Pp, Raj.
----Respondent
For Petitioner(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. Ram Ratan Gurjar, P.P. HON'BLE MRS. JUSTICE SABINA Judgment 09/01/2019 Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No. 399/2007 registered at Police Station Kotwali, Distt. Dholpur for offence under Section 307 of Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that initially negative final report was submitted by the Investigating Agency. Present FIR is an outcome of matrimonial discord between the parties. Petitioner has been summoned on a protest petition filed by the complainant. Thereafter, parties have amicably resolved their matrimonial discord. Petitioner is ready to surrender before the Magistrate.
Learned State Counsel on the other hand has opposed the petition.
(2 of 2) [CRLMB-362/2019] Keeping in view the facts and circumstances of the case, this petition is disposed of with a direction that in case petitioner surrenders before the concerned Magistrate within ten days from today, he be released on bail subject to the satisfaction of the said Court.
(SABINA)J. Sudha/86 Powered by TCPDF (www.tcpdf.org)