Citation : 2022 Latest Caselaw 3736 Raj
Judgement Date : 9 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3126/2022
Shakur Khan @ Amin Khan S/o Noore Khan, Aged About 25 Years, R/o Ward No. 13 Near SBI Bank, Khajuwala, P.s. Khajuwala, Bikaner.
(At Present Lodged In Central Jail, Bikaner)
----Petitioner Versus State of Rajasthan through Pp
----Respondent
For Petitioner(s) : Ms. Anu Choudhary, for Mr. Hari Shanker Shrimali.
For Respondent(s) : Mr. Laxman Solanki, P.P. assisted by Mr. Ravindra Khichi.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
09/03/2022
The present bail application has been filed under Section 439
Cr.P.C. The petitioner has been arrested in connection with F.I.R.
No.59/2022, P.S. Khajuwala, District Bikaner, for the offence under
Section 8/15 of NDPS Act.
Learned counsel for the petitioner submits that the recovered
contraband is below the commercial quantity. The petitioner is in
judicial custody and the trial of the case will take sufficient long
time. Therefore, the benefit of bail should be granted to the
accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and
gone through the material available on record.
(2 of 2) [CRLMB-3126/2022]
Taking into account the facts and circumstances of the case,
without commenting on the merits of the case, this Court deems it
just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is ordered that the accused-petitioner Shakur Khan
@ Amin Khan S/o Noore Khan shall be enlarged on bail in F.I.R.
No.59/2022, P.S. Khajuwala, District Bikaner provided he furnishes
a personal bond in the sum of Rs.1,00,000/- with two sureties of
Rs.50,000/- 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.
(MANOJ KUMAR GARG),J 40-prashant/-
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