Mohammad Akram vs State Of Rajasthan
2021 Latest Caselaw 8059 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3898/2021

Mohammad Akram S/o Umar Sadique, Aged About 30 Years, Chak-01, L.k. At Present Chak 9, R.p., Lakhuwali, Police Station Hanumangarh Town, Tehsil And District Hanumangarh. (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. J.S. Khichi
For Respondent(s)        :     Mr. Shrawan Bishnoi, PP



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

23/03/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.114/2021, Police Station Hanumangarh Town, District

Hanumangarh for offence under Section 8/22 of the NDPS Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner and the co-accused Farooq Khan were

apprehended on 25.02.2021 when they were carrying 480 tablets

in all of Tramadol Hydrochloride, the weight whereof was found to

be 158 grams 400 milligrams. As per the notification No.1587

dated 26.04.2018, the commercial quantity of Tramadol has been

fixed at 250 grams. Thus, the recovery attributed to the petitioner

is well below the commercial quantity. The co-accused Farooq

Khan has been enlarged on bail by this Court vide order dated

(2 of 2) [CRLMB-3898/2021]

10.03.2021 passed in S.B. Criminal Misc. Bail Application

No.3542/2021.As per the order rejecting bail, the petitioner does

not have any criminal antecedents.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

the accused-petitioner Mohammad Akram S/o Shri Umar Sadique

arrested in connection with the F.I.R. No.114/2021 registered at

Police Station Hanumangarh Town, District Hanumangarh shall be

released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(SANDEEP MEHTA),J 16-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)