Aslam Khan Pathan @ Babu Pathan vs State
2021 Latest Caselaw 8477 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4262/2021

Aslam Khan Pathan @ Babu Pathan S/o Shri Ayub Khan Pathan @ Ayub Kabadi, Aged About 29 Years, Near FCI Godown, Near Nala, Kachi Basti, Kanwakheda, Police Station City Kotwali, Bhilwara (Raj.). (At Present Lodged In District Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Anil Kaviraj For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.104/2021

of Police Station City Kotwali, District Bhilwara for the offence(s)

punishable under Section(s) 8/21 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 the

narcotic contraband ganja weighing 16 gms 540 mili grams

alleged to have been recovered in the matter is below commercial

quantity.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-4262/2021]

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) -

Aslam Khan Pathan @ Babu Pathan S/o Shri Ayub Khan Pathan @

Ayub Kabadi shall be released on bail in connection with FIR

No.104/2021 of Police Station City Kotwali, District Bhilwara

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

141-mohit/-

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