Rajasthan High Court - Jodhpur
Mohammed Abeer Khan vs State Of Rajasthan on 13 May, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 6276/2021
(Dr.) Mohammed Abeer Khan S/o Sh. Mohammed Afjal Khan,
Aged About 29 Years, By Caste Muslim, R/o 123, Mushid Nagar,
Sector-12, Savina, Udaipur (Raj) (Presently Working As Medical
Officer, Department Of Cardiology, Geetanjali Hospital, Udaipur).
(Presently Lodged In Central Jail Udaipur).
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Pradeep Shah, through V.C.
For Respondent(s) : Mr. Mool Singh Bhati, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 13/05/2021 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.160/2021 Police Station Hiran Magri, District Udaipur for the offence punishable under Sections 17, 17A, 17B (i) and 27 of the Drugs and Cosmetics Act, 1940 and Sections 53 and 57 of the Disaster Management Act, 2005 and Sections 420 and 120-B of IPC.
Counsel for the petitioner through video call submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances (Downloaded on 18/05/2021 at 08:26:01 PM) (2 of 2) [CRLMB-6276/2021] 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, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner (Dr.) Mohammed Abeer Khan S/o Sh. Mohammed Afjal Khan shall be released on bail in connection with FIR No.160/2021 of Police Station Hiran Magri, Distt. Udaipur provided he executes personal bond in a sum of Rs.1,00,000/- with two sound and solvent surety of Rs.50,000/- 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.
(MANOJ KUMAR GARG),J 47-Ishan/-
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