Farooq Khan vs State Of Rajasthan
2021 Latest Caselaw 6972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3542/2021

Farooq Khan S/o Kursed Khan, Aged About 33 Years, R/o Ward No. 04, Lakhuwali Police Thana Hanumangarh Town Tehsil And District Hanumangarh.

(At Present In District Jail, Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.114/2021

of Police Station hanumangarh Town, District Hanumangarh for

the offence(s) punishable under Section(s) 8/22 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 as per

the prosecution story, total 480 tablets containing narcotic

substance Tramadol are alleged to have been recovered at the

instance of petitioner. It is argued that the total weight of the

recovered tablets is 158 gms 400 miligrams, whereas up to 250

gms. of narcotic substance Tramadol is considered as below

commercial quantity.

                                                                          (2 of 2)                   [CRLMB-3542/2021]


                                        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 bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Farooq Khan S/o Kursed Khan shall be released on bail in

connection with FIR No.114/2021 of Police Station hanumangarh

Town, District Hanumangarh 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

99-mohit/-

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