Javed Khan S/O Farid Khan vs State Of Rajasthan ...
2023 Latest Caselaw 6502 Raj/2

[2023:RJ-JP:33092]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            14177/2023

Javed Khan S/o Farid Khan, Aged About 32 Years,
Resident Of Pathari Mohalla, Dug, District Jhalawar
(Raj.) ( Presently Confined In Sub Jail At Bhawani
Mandi)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through P.p.
2.      Raghuveer Singh Rajput S/o Bharat Singh,
        R/o At Present Sho/si Police Station Dug
        District Jhalawar (Raj.)
                                                   ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 14178/2023 Kamal Singh S/o Kalu Singh, Aged About 24 Years, Resident Of Dhanyakhedi, Police Station Susner, District Agar ( M.p.) ( Presently Confined In Sub Jail Jail At Bhawani Mandi)

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Raghuveer Singh Rajput S/o Bharat Singh, R/o At Present Sho/si Police Station Dug District Jhalawar (Raj.)

----Respondents

For Petitioner(s) : Mr. Rajveer Singh Jhala, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)





 [2023:RJ-JP:33092]              (2 of 3)            [CRLMB-14177/2023]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

04/11/2023

These bail applications have been filed by

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

bail in FIR No.165/2023 registered at Police Station

Dug, District Jhalawar for the offence(s) under

Section(s) 8/21,29 of NDPS Act.

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in these cases. He further submits

that contraband involved in these cases is less than

commercial quantity. He also submits that accused-

petitioners have been in judicial custody since long

and the conclusion of the trial will take long time,

hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

Taking into consideration the overall facts and

circumstances of these cases, but without expressing

any opinion on the merits and demerits of these

cases, this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, these bail applications filed under

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

[2023:RJ-JP:33092] (3 of 3) [CRLMB-14177/2023]

accused-petitioners 1.Javed Khan S/o Farid Khan

& 2.Kamal Singh S/o Kalu Singh shall be released

on bail, provided each of them 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 petitioners shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /91 & 92

Powered by TCPDF (www.tcpdf.org)