Firoz vs State Of Rajasthan
2021 Latest Caselaw 7082 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 2983/2021

Firoz S/o Shri Mirajman Khan, Aged About 22 Years, R/o Kanora, Police Station Rathanjana, District Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

----Petitioner Versus The State of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard the learned counsel for the petitioner as well as the

learned Public Prosecutor and perused the material available on

record.

The petitioner has been arrested in FIR No.102/2019 of

Police Station Rathanjana, District Pratapgarh for the offences

punishable under Sections 8/21, 25 and 29 NDPS Act and Sections

332 and 353 IPC. He has preferred this second bail application

under Section 439 Cr.P.C.

Having regard to the totality of the facts and circumstances

of the case and looking to the nature of accusation and gravity of

the offence, without expressing any opinion on the merits of the

case, I am not inclined to grant bail under Section 439 Cr.P.C. to

the petitioner.

(2 of 2) [CRLMB-2983/2021]

Accordingly, this second bail application preferred by the

petitioner under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.33

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