Naved Qureshi S/O Mohammed Chand vs State Of Rajasthan ...
2023 Latest Caselaw 5477 Raj/2

[2023:RJ-JP:26028]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                             12070/2023

Naved Qureshi S/o Mohammed Chand, Aged About
32 Years, R/o Sarve No. 11, Near Bilal Masjid,
Bhatta Basti, Police Station Bhatta Basti, Jaipur,
(Petitioner Is In Central Jail Jaipur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                       ----Respondent

For Petitioner(s) : Mr. Ali Mohammed Khan, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

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

03/10/2023

This second bail application has been filed by

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

regular bail in FIR No.423/2023 registered at Police

Station Vishwakarma, District Jaipur City (West) for

the offence(s) under Section(s) 8/21 of NDPS Act

and under Section(s) 3/25 of Arms Act.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 23.08.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

[2023:RJ-JP:26028] (2 of 3) [CRLMB-12070/2023]

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 charge sheet has been filed and contraband

allegedly recovered from the possession of the

accused-petitioner is less than commercial quantity.

He also submits that the accused-petitioner has been

in judicial custody since long and the conclusion of

the trial will take long time, hence the petitioner may

be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact that

contraband allegedly recovered from the possession

of the accused-petitioner is less than commercial

quantity, 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 second bail application filed

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

that accused-petitioner Naved Qureshi S/o

Mohammed Chand 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

[2023:RJ-JP:26028] (3 of 3) [CRLMB-12070/2023]

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 /05

Powered by TCPDF (www.tcpdf.org)