Amjad Khan @ Lala Pathan S/O Ayub Khan vs The State Of Rajasthan ...
2024 Latest Caselaw 258 Raj/2

Rajasthan High Court

Amjad Khan @ Lala Pathan S/O Ayub Khan vs The State Of Rajasthan ... on 16 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2418]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            14392/2023

Amjad Khan @ Lala Pathan S/o Ayub Khan, Aged
About 39 Years, R/o Ghatakhedi, Police Station
Dug,. District Jhalawar. (Raj.) (Petitioner Is In Sub
Jail Hindoncity)
                                                         ----Petitioner
                                Versus
The State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Ms. Shazadi Bano, Adv., for Mr. Ali Mohd. Khan, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 16/01/2024

This bail application has been filed by the

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

bail in FIR No.55/2023 registered at Police Station

Sadar Hindon, District Karauli, for the offence(s)

under Section(s) 8/21, 8/29 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 amount of contraband involved in the

present matter is less than commercial. He also

[2024:RJ-JP:2418] (2 of 2) [CRLMB-14392/2023]

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 the

amount of contraband involved in the present matter

is less than commercial, 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 Amjad Khan @ Lala Pathan S/o

Ayub Khan 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

YOGESH KUMAR /11

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