Aameen S/O Shahbuddin vs State Of Rajasthan
2023 Latest Caselaw 3659 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                          10429/2023

Aameen S/o Shahbuddin, R/o Brahmpuri Behind
Chhoti Masjid Bundi P.s. Kotwali Bundi District
Bundi Raj. (At Present Confined At District Jail
Bundi)
                                                       ----Petitioner
                              Versus
State Of Rajasthan, Through Pp
                                                   ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan, Adv.

For                    : Mr. Ghan Shyam Singh
Respondent(s)            Rathore, GA-cum-AAG,
                         assisted by
                         Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

17/08/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.230/2023 registered at Police Station

Kotwali Bundi, District Bundi for the offence(s) under

Section(s) 8/20 of NDPS Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

(2 of 2) [CRLMB-10429/2023]

take long time, hence the petitioner may be enlarged

on bail.

Learned Government Advocate-cum-Additional

Advocate General appearing for the State has

opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Aameen S/o Shahbuddin shall

be released on bail, 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 trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /182

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