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Hakmuddin@hakmu And Ors vs State Of Rajasthan

Rajasthan High Court · Decided on 5 October 2020 · Citation: (2020) 10 RAJ CK 0014

HON’BLE JUDGES
Narendra Singh Dhaddha, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 336, 341 · Arms Act, 1959 — Section 3, 5, 25, 27
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 10774 Of 2020
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Judgment

5 paragraphs · 227 words
1.

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.143/2020 Registered at Police Station Chaupanki, District Bhiwadi (Alwar) for the offence(s) under Sections 336, 147, 148, 149, 323, 341, 307 IPC and Sections 5/27 and 3/25 of Arms Act.

2.

Counsel for the petitioners (through video conference) submits that the petitioners have been falsely implicated in this matter and they are behind the bar since long and conclusion of trial may take long time.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Considering the contentions put-forth by the counsel for the petitioners (through video conference) and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.

5.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners namely (1) Hakmuddin@hakmu S/o Zabar Khan and (2) Israil S/o Abdul Rahman 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 to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.