Rajasthan High Court - Jaipur
Chhotu Khan And Anr vs Union Of India on 2 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 5078/2018
1. Chhotu Khan S/o Abdul Hamid B/c Musalman , R/o
Jawahar Colony Park, Near New Bus Stand,
Bhawanimandi, The Pachpahad, Distt. Jhalawar Raj.
Accused In Distt. Jail Kota
2. Mohd. Islam @ Pappu Choudhary S/o Chhannu Mohd. B/c
Teli , R/o Vajir Manzil, Opp. Police Station Garib Nawaj
Colony, Bhawani Mandi, Distt. Jhalawar Raj. Accused In
Distt. Jail Kota
----Petitioners
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Ali Mohammed Khan For U.O.I(s) : Mr. Tej Prakash Sharma HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 02/07/2018
1. Petitioners have filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No 03/2017 registered at CBN, Kota (Raj.) for offence under Sections 8/21 (C) and 29 NDPS Act.
3. No ground is made out for entertaining the bail application, as application for extending the time for filing the charge-sheet was moved on 26.2.2018 that is prior to the mandatory time and the period for filing of the charge-sheet was extended by the Court, hence, there appears to be no infirmity in the order passed by the Court below. Application seeking bail on grant under Section 167(2) Cr.P.C, is not made out.
4. This bail application is, accordingly, rejected.
(PANKAJ BHANDARI),J Seema/12 Powered by TCPDF (www.tcpdf.org)