Sher Mohammad 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.84/2020 registered

at Police Station Ramgarh, District Alwar for the offence(s) under Section(s) 3, 5, 6, 8, 9 & 10 of R.B.A. Act and Section 307of I.P.C. and later on

for the offence under Sections 3, 5, 6, 8, 9 & 10 of R.B.A. Act and Sections 307 & 353 of I.P.C. and Section 3 of PDPP Act.

It is contended by learned counsel for the petitioner that he is not named in the FIR and has falsely been implicated in this case. He submitted that it is

a case of no injury, the petitioner is in custody since 19.11.2020, he has no criminal antecedents, co- accused Sadik and Azad have been extended

benefit of bail by this Court and prayed 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,

absence of criminal antecedents and release of co-accused persons on bail by 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 Sher Mohammad S/o Ibrahim 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.