SHAHBAZ AHMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Sec. 439 Cr.P.C.

(2.) F.I.R. No. 121/2008 was registered at Police Station Kotwali, Jaipur Metropolitan, Jaipur for offence under Ss. 153 and 153-A I.P.C., Ss. 4, 5 and 6 of Explosive Substance Act. and Ss. 16A, 18 of U.A.P. Act.

(3.) It is contended by counsel for the petitioner that as many as nine F.I.Rs. were lodged on 13/5/2008, with regard to bomb blast which took place at Jaipur (Raj.). Police filed charge-sheet in eight cases against five accused-persons. In all the eight cases, out of five persons, four persons have been given death penalty and only present petitioner was acquitted in all eight cases. It is also contended that after acquittal, petitioner was not released and when petitioner inquired from the Jail Authorities, he was informed that two more cases were still pending against him. Petitioner was granted bail in one of the two cases on 8/1/2021 by the Apex Court, however, petitioner was arrested from the jail in the present F.I.R. on 25/12/2019.