Taufik S/O Shaikat vs The State Of Rajasthan
2021 Latest Caselaw 1251 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1895/2021

Taufik S/o Shaikat, Aged About 31 Years, R/o House No. 1562,
Sanjay Nagar, Thana Bhatta Basti, Jaipur. (At Present Confined
In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Ms. Sunita Vashistha For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.18/2021 was registered at Police Station Bhatta

Basti Jaipur City (North) for offence under Sections 8 and 21 of

NDPS Act.

3. It is contended by counsel for the petitioner that no

contraband was recovered from the petitioner. Petitioner has been

made an accused on the basis of interrogation of co-accused.

Recovered contraband is less than commercial quantity. Petitioner

is not having criminal antecedents of like nature.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1895/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail 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 appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

8. However, it is made clear that if the petitioner repeats the

offence, State would be free to move application for cancellation

of bail before the concerned Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /63

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