Safi Mohammed S/O Murad Ali Khan vs State Of Rajasthan (2024:Rj-Jp:10945)
2024 Latest Caselaw 1509 Raj/2

Rajasthan High Court

Safi Mohammed S/O Murad Ali Khan vs State Of Rajasthan (2024:Rj-Jp:10945) on 4 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:10945]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            1409/2024

Safi Mohammed S/o Murad Ali Khan, Aged About 45
Years, R/o Thakalsar, Police Thana Ramgarh Sethan
Hall Ward No. 27, Rramgarh Sethan, Police Thana
Ramgarh Sethan Distt. Sikar (Raj.) (At Present Dist
Jail Jhunjhunu).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Its Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Omveer Singh Saini, Adv.

For                      : Mr. Riyasat Ali, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/03/2024

This bail application has been filed by the

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

bail in FIR No.110/2023 registered at Police Station

Mandawa, District Jhunjhunu for the offence(s) under

Section(s) 8/18,29 of NDPS Act and under Section

193 of IPC.

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

[2024:RJ-JP:10945] (2 of 2) [CRLMB-1409/2024]

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

recovery of 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 Safi Mohammed S/o Murad Ali

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 DANISH USMANI /23

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