Vasim Khan vs State
2021 Latest Caselaw 11489 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9516/2021

Vasim Khan S/o Jahid Khan, Aged About 28 Years, R/o Kotwali Circle, Kotda, District Udaipur, Rajasthan. (At Present Lodged At District Jail Pali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Mahaveer Singh For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.158/2021 registered at

Police Station Kotwali, District Pali for offence under Sections

8/21, 29 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the smack

recovered is little more than the small quantity, 9.5 grams, while

the commercial quantity is 250 grams.

Learned Public Prosecutor opposed the bail application.

Taking into consideration the aforesaid facts and that the

charge sheet has already been filed and the co-accused has also

been granted bail; without commenting on merits of the case, I

am inclined to grant bail to the petitioner.

(2 of 2) [CRLMB-9516/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Vasim Khan s/o Jahid Khan be

released on bail under Section 439 CrPC 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 Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

56-MMA/-

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