Murad Shah vs State Of Rajasthan
2021 Latest Caselaw 6028 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2848/2021

Murad Shah S/o Sh. Abid Shah, Aged About 29 Years, R/o Gali No. 12, Deewanshah Colony, P.s. Surajpol, Udaipur (Raj.). (At Present Lodged In Central Jail, Udaipur).

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


For Petitioner(s)        :     Mr. Anuj Sahlot
For Respondent(s)        :     Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

01/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.32/21 of Police

Station Surajpol District Udaipur for the offences punishable under

Sections 8/15 NDPS Act. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

narcotic contraband poppy straw alleged to have been recovered

in the matter is 8 kgs 90 gms, which is below commercial

quantity.

Learned Public Prosecutor has opposed the bail application.

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-2848/2021]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Murad Shah S/o

Sh. Abid Shah shall be released on bail in connection with FIR

No.32/21 of Police Station Surajpol District Udaipur provided he

executes a personal bond in a 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 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

68-pratibha/-

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