Rajasthan High Court
Abdul S/O Bundu Kha vs State Of Rajasthan (2024:Rj-Jp:37799) on 6 September, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:37799]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
7071/2024
Abdul S/o Bundu Kha, Aged About 35 Years, R/o
Sarve Number 222, Shriram Teela, Kachchi Basti,
Police Station Bhatta Basti, Jaipur. (At Present
Confined In Centre Jail, Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No.
10579/2024
Khaleel Khan S/o Kamru Khan, Aged About 45
Years, R/o Ward Number 15, Nale Ke Paas,
Gangapur City, Police Station Kotwali Gangapur
City, District Gangapur City, At Present R/o Vijay
Nagar Kacchi Basti, Fakira Ke Ghar Ke Paas, Rajiv
Aavasiya Quarter Se Pehle, Bhatta Basti, Police
Station Bhatta Basti, Jaipur. (At Present Confined At
Central Jail Jaipur).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Sharma,
Adv.
Mr. Javed Mohd. Khan, Adv.,
with Mr. Jaspal Singh, Adv.
For : Mr. Devi Singh, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
[2024:RJ-JP:37799] (2 of 3) [CRLMB-7071/2024]
Judgment / Order
06/09/2024
These bail applications have been filed by
petitioners under Section 439 Cr.P.C./483 B.N.S.S.
seeking regular bail in FIR No.185/2024 registered at
Police Station Bhatta Basti, District Jaipur
Metropolitan (North) for the offence(s) under
Section(s) 8/21 of NDPS Act.
Learned counsel for petitioners submit that
accused-petitioners are innocent and they have been
falsely implicated in these cases. They further submit
that the alleged contraband recovered from present
cases is less than commercial quantity. They also
submit 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 and the fact that the
recovery of the alleged contraband from present
cases is less than commercial quantity, 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.
[2024:RJ-JP:37799] (3 of 3) [CRLMB-7071/2024]
Accordingly, these bail applications filed under
Section 439 Cr.P.C./483 B.N.S.S. are allowed and it is
ordered that accused-petitioners 1.Abdul S/o
Bundu Kha & 2.Khaleel Khan S/o Kamru Khan
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 /85 & 86
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