Mohammad Ali @ Mohsin @ Khanna vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.224/2020, P.S. Savina, District Udaipur, for the offences under Sections 399, 402 IPC and Section 3/25, 4/25 Arms Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

After the rejection of the first bail application on 4.12.20290, the charge-sheet has been filed. The conclusion of trial will take sufficiently long time,

therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments

advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the second bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Mohammad Ali @

Mohsin @ Khanna S/o Sh. Mahboob Ali, arrested in connection with F.I.R. No.224/2020, P.S. Savina, District Udaipur shall be released on bail;

provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five

Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and

when called upon to do so.