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Sajid @ Bhura vs State Of Rajasthan

Rajasthan High Court · Decided on 25 August 2020 · Citation: (2020) 08 RAJ CK 0094

HON’BLE JUDGES
Pankaj Bhandari, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 307 · Arms Act, 1959 — Section 3, 25
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 8077 Of 2020
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Judgment

8 paragraphs · 244 words
1.

Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in person in the Court.

2.

Petitioner has filed this bail application under Section 439 of Cr.P.C.

3.

F.I.R. No. 84/2020 was registered at Police Station Bhiwadi Phase-3 District Alwar for offence under Section 307 of I.P.C. & Section 3/25 Arms Act and Section 5 & 8 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration of Export) Act.

4.

It is contended by counsel for the petitioner that petitioner was arrested from the spot. There was no recovery of firearm from the petitioner. Firearm is shown to have been recovered from his residence. It is a case of no injury.

5.

Learned Public Prosecutor has opposed the bail application.

6.

I have considered the contentions.

7.

Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.

8.

This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail 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 learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.