Mohammad Wasim S/O Abdul Saheed vs The State Of Rajasthan ...
2024 Latest Caselaw 740 Raj/2

Rajasthan High Court

Mohammad Wasim S/O Abdul Saheed vs The State Of Rajasthan ... on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5403]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             791/2024

Mohammad Wasim S/o Abdul Saheed, Aged About
33 Years, R/o House No. 2559, Bhindo Ka Rasta,
Police Station Kotwali, Jaipur, District Jaipur (Raj.).
(At Present Confined In Central Jail, Jaipur).
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

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

For                      : Mr. Sher Singh Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/02/2024

This bail application has been filed by the

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

bail in FIR No.13/2024 registered at Police Station

Kotwali Jaipur, District Jaipur City (North) for the

offence(s) under Section(s) 8/21 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 alleged contraband recovered in the present

case is less than commercial quantity. He also

submits that the accused-petitioner has been in

judicial custody since long and the conclusion of the

[2024:RJ-JP:5403] (2 of 2) [CRLMB-791/2024]

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 recovery

of the alleged contraband in the present case 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 bail application filed under

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

accused-petitioner Mohammad Wasim S/o Abdul

Saheed 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 /87

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