Sabbir Khan vs State
2021 Latest Caselaw 19010 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16026/2021

Sabbir Khan S/o Nore Kha, Aged About 27 Years, Bagadsar Ps Bajju, Bikaner (Raj.). (Presently Lodged In Sub Jail, Raisinghnagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.112/2020

of Police Station Raisinghnagar, District Sriganganagar for the

offence(s) punishable under Section(s) 8/15, 25, 29 of NDPS Act.

He/she/they has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

co-accused persons namely Sabbir Khan, Bablu and Sikandar

Khan have already been enlarged on bail by this Court and the

narcotic contraband Poppy husk weighing 50.500 kg alleged to

have been recoved in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-16026/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Sabbir Khan S/o Nore Kha shall be released on bail in connection

with FIR No.112/2020 of Police Station Raisinghnagar, District

Sriganganagar provided he/she/they execute(s) a personal bond

in the sum of Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court for

his/her/their appearance before that court on each and every date

of hearing and whenever called upon to do so till the completion of

the trial.

(VIJAY BISHNOI),J

74-mohit/-

Powered by TCPDF (www.tcpdf.org)