Zulfkar vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.

76/2019, Police Station Hanumangarh Junction, District Hanumangarh for the offences under Sections 420, 406, 467, 468, 471 & 120-B of I.P.C.

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

Learned counsel for the petitioner submits that the allegation against the present petitioner is of helping the principal accused Mohammad Akram. He

further submits that the accused Mohammad Akram has already been enlarged on bail in other cases of similar nature registered against him by this

Court. He further submits that even the complainant has stated that he did not want to proceed against the present petitioner. He, therefore, prays that

the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. 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 present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Zulfkar S/o Ramzan

arrested in connection with F.I.R. No. 76/2019, Police Station Hanumangarh Junction, District Hanumangarh 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.