Shakir Ali vs State Of Rajasthan
2021 Latest Caselaw 11824 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 8207/2021

Shakir Ali S/o Sherafat Ali, Aged About 30 Years, 22 Mulla Ji Ka Chowk, Dhili Bavri, Police Station Dhanmandi, Dis. Udaipur (At Present lodged in District Jail Udaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/07/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.15/2021 of Police Station Dhanmandi, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 8/21 and 29 of the NDPS Act. He/she/they

has/have preferred this/these second bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the first bail application of the petitioner was dismissed

by this Court while granting him liberty to file a fresh bail

application before the trial court after filing of the charge-

sheet. Learned counsel for the petitioner has submitted

that now the charge-sheet has been filed in the matter. It

(2 of 2) [CRLMB-8207/2021]

is further submitted that narcotic contraband smack

weighing 11.300 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 case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Shakir Ali S/o Sherafat Ali shall

be released on bail in connection with FIR No.15/2021 of Police Station Dhanmandi, District Sri Ganganagar

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

133-msrathore/-

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