HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8893/2021 Saddam Khan S/o Shri Niyazkhan, Aged About 22 Years, R/o Chak 11 R.p., Lakhuwali, Police Station Hanumangarh Town, District Hanumangarh (Raj.) (At Present Lodged In District Jail Hanumangarh)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Deepak Bansal For Respondent(s) : Mr. Anil Joshi, PP HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 26/07/2021 This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No.114/2021 registered at Police Station, Hanumangarh Town, District Hanumangarh for offence under Section(s) 8/22 & 29 of the NDPS Act.
Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the entire material available on record.
Learned counsel for the petitioner submits that the persons from whom the contraband was recovered have been granted bail by this Court. Learned counsel submits that the name of the petitioner was mentioned by both the co-accused and the petitioner is not directly involved in the matter.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 26/07/2021 at 08:53:54 PM)
(2 of 2) [CRLMB-8893/2021] Taking into consideration the overall facts and circumstances of the case but without commenting further on merits of the case, I deem it just and proper to enlarge the petitioner on bail.
Therefore, this bail application is allowed and it is ordered that the accused petitioner - Saddam Khan S/o Shri Niyazkhan, be released on bail under Section 439 Cr.P.C. in connection with aforesaid FIR provided the petitioner furnishes a personal bond of Rs.50,000/- with one surety in the like amount to the satisfaction of the concerned Magistrate with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
(SANJEEV PRAKASH SHARMA),J 10/-saurabh (Downloaded on 26/07/2021 at 08:53:54 PM) Powered by TCPDF (www.tcpdf.org)