Sanjay Khan @ Sanju S/O Isak Khan vs State Of Rajasthan
2022 Latest Caselaw 1595 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 2526/2022

Sanjay Khan @ Sanju S/o Isak Khan, Aged About 32 Years, R/o
Masjid Ke Pas Nangli Mohalla Near Indra Colony Alwar Raj. (At
Present Confined In Distt. Jail Alwar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) : Mr. Chandragupt Chopra, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

17/02/2022 The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.373/2021 registered at Police Station NEB, Alwar for the

offence(s) under Sections 8/21 and 8/22 of NDPS Act.

Learned counsel for the petitioner submits that the petitioner

has been wrongly implicated in this case. He is behind the bars

since 7.7.2021. Charge-sheet has been filed against the petitioner.

Learned counsel for the petitioner relying on a judgment of

Hon'ble Delhi High Court dated 31.07.2020 in case of Iqbal Singh

Vs. State, Bail Application No.645/2020 and submits that

excluding the neutral substance, the total quantity of codeine

contained in bottles of cough syrup, comes to below the

commercial quantity. Conclusion of trial may take long time.

Hence, the petitioner be enlarged on bail.

(2 of 2) [CRLMB-2526/2022]

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

the case and without expressing any opinion on the merits of the

case, this court deems it just and proper to enlarge the petitioner

on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Sanjay Khan

@ Sanju S/o Isak Khan shall be enlarged on bail provided he

furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(NARENDRA SINGH DHADDHA),J

Brijesh 110.

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