Rajasthan High Court - Jaipur
Sahil @ Lalli S/O Sh. Usman vs State Of Rajasthan on 17 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7952/2021
1. Sahil @ Lalli S/o Sh. Usman, Aged About 19 Years, R/o
Kangarka Thana Tavdu District Nuh Haryana (At Present
Confined In Sub Jail Kishangarh Bas District Alwar)
2. Mustafa S/o Mobin Khan, Aged About 23 Years, R/o Azad
Nagar Pilgava District Nuh Haryana (At Present Confined
In Sub Jail Kishangarh Bas District Alwar)
3. Sahabudeen @ Sahabu S/o Juharu, Aged About 24 Years,
R/o Banarsi Thana Pilgava District Nuh Haryana (At
Present Confined In Sub Jail Kishangarh Bas District
Alwar)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Manjeet Kumar, Advocate
(through video conferencing)
For Respondent(s) : Mr. M.K. Sheoran, Public Prosecutor
HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.) Order 17/06/2021 Looking to the situation of Covid-19, defect No.1 pointed by the Office is overruled and learned counsel for the petitioner is directed to remove the defect No.2.
This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No. 146/2021 registered at Police Station Tapukada (District Police Bhiwadi), District Alwar for the offences under Sections 457 & 380 of IPC.
Learned counsel for the petitioners submits that the petitioners are in judicial custody since 28.04.2021. He further (Downloaded on 21/06/2021 at 08:31:07 PM) (2 of 2) [CRLMB-7952/2021] submits that petitioners are having one criminal antecedents and they are out on bail in the said case. Hence, the accused- petitioners may be released on bail.
Learned Public Prosecutor has strongly opposed the bail application.
Heard learned counsel for the parties and perused the material available on record.
Considering the submissions made by learned counsel for the petitioner and taking into consideration overall facts and circumstances of the case; but without expressing any opinion on the merits/demerits of the case, this court deems it just and proper to enlarge the petitioner on bail.
Consequently, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Sahil @ Lalli S/o Sh. Usman, (2) Mustafa S/o Mobin Khan and (3) Sahabudeen @ Sahabu S/o Juharu shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each (out of which one surety shall be resident of Alwar District) to the satisfaction of the learned trial Judge for their appearance before the Court concerned on all the dates of hearing and as and when called upon to do so.
(CHANDRA KUMAR SONGARA (V.J.)),J Ashish Kumar /33 (Downloaded on 21/06/2021 at 08:31:07 PM) Powered by TCPDF (www.tcpdf.org)