Gufran Mohammad @ Bablu S/O Abdul ... vs State Of Rajasthan
2021 Latest Caselaw 1711 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1827/2021

Gufran Mohammad @ Bablu S/o Abdul Rahim, R/o Arniya Ps
Aklera Dist. Jhalawar Raj. (Presently Confined In Dist. Jail
Jhalawar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. K N Sharma
For Respondent(s)         :     Mr. Deshraj Gosingha, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

16/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.179/2018 was registered at Police Station Ghatoli

Jhalawar for offence under Sections 8 & 21 of NDPS Act.

3. It is contended by counsel for the petitioner that similarly

situated co-accused have been enlarged on bail by Co-ordinate

Benches of this Court.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

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

(2 of 2) [CRLMB-1827/2021]

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 /62

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