Ayub Khan vs State Of Rajasthan
2022 Latest Caselaw 8165 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7825/2022

Ayub Khan S/o Imam Khan @ Imam, Aged About 25 Years, R/o Vill. Sarla Ps Bakhasar Dist. Barmer (At Present Lodged In Dist. Jail Barmer)

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

----Respondent

For Petitioner(s) : Mr. RJ Punia For Respondent(s) : Mr. Muktiyar Khan, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

14/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.56/2022 of Police

Station Bakhasar, District Barmer. for the offences punishable

under Section 8/15 of NDPS Act. He has preferred this bail

application under Section 439 Cr.P.C.

From the perusal of the record, it is clear that the

contraband recovered in the matter is below commercial quantity.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

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

case, this Court deems it just and proper to grant bail to the

accused petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-7825/2022]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Ayub Khan S/o

Imam Khan @ Imam shall be released on bail in connection with

FIR No.56/2022 of Police Station Bakhasar, District Barmer

provided he executes a personal bond in a 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 appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(KULDEEP MATHUR), VJ 62-Taruna/-

Powered by TCPDF (www.tcpdf.org)