Ajru @ Ajrudeen vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 195/2020 registered

at Police Station Sadar, District Alwar for the offence(s) under Section(s) 143, 323 & 341 of I.P.C. and later on for the offence under Sections 341,

323, 324, 325 & 308 of I.P.C.

It is contended by the learned counsel for the petitioner that it is a case of version and cross version arising out of a trifle dispute between the parties.

He submitted that the grievous injury on the person of injured Abid leading to offence under Section 308 I.P.C., has not been assigned to the present

petitioner. He submits that the petitioner is in custody since 18.11.2020, investigation as against him is complete, he has no criminal antecedents, co-

accused person Irshad @ Taini has been extended benefit of bail by a co-ordinate Bench of this Court vide order dated 05.10.2020 and prays for his

release on bail.

Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,

the nature of allegations against him, his length of custody and release of co-accused person Irshad @ Taini by a co-ordinate Bench of this Court; but,

without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Ajru @ Ajrudeen S/o Hanif Khan shall be released on bail under

Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he 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 trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.