Citation : 2021 Latest Caselaw 5058 Raj
Judgement Date : 23 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2746/2021
Sharafat Khan S/o Shabbir Khan, Aged About 35 Years, R/o Kagdi Ke Pass Madareshwar Police Thana Kotwali Banswara, District Banswara. (At Present In District Jail Banswara).
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
23/02/2021
Heard learned counsel for the parties and perused the
material available on record.
The petitioner(s) has/have been arrested in FIR No.74/2021
of Police Station Kotwali Banswara, District Banswara for the
offence(s) punishable under Section(s) 8/21 of NDPS Act.
He/she/they has/have preferred this/these bail application(s)
under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the
narcotic contraband brown sugar weighing 20 gms alleged to have
been recovered in the matter is below commercial quantity.
Learned Public Prosecutor has opposed the bail
application(s).
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
(2 of 2) [CRLMB-2746/2021]
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) -
Sharafat Khan S/o Shabbir Khan shall be released on bail in
connection with FIR No.74/2021 of Police Station Kotwali
Banswara, District Banswara 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
91-mohit/-
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