Rajasthan High Court - Jodhpur
Alla Bax vs State Of Rajasthan on 11 January, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CR. MISC. BAIL APPLICATION NO.222/2016
Alla Bax V/S State of Rajasthan
Date of order : 11.01.2016
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Vipin Makkad, for the petitioner. Mr. A.S. Rathore, Public Prosecutor.
Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.523/2015 of Police Station, Sangariya, District Hanumangarh for the offences punishable under Sections 8/21, 8/22 and 8/29 of Narcotic Drugs and Psychotropic Substances Act and 8-C/27 B (2) of Drugs and Cosmetics Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has aruged that the recovery of medicine was made from the co-accused Allahdita and no recovery has been effected at the instance of the petitioner. He further submitted that the co- accused Allahdita has already been enlarged on bail by this Court on 01.10.2015.
Learned Public Prosecutor has opposed the 2 bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Alla Bax S/o Allayar shall be released on bail in connection with FIR No.523/2015 of Police Station, Sangariya, District Hanumangarh provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
[VIJAY BISHNOI],J.
Abhishek 44