FIROZ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing the instant bail application under Sec. 483 of the BNSS at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below:

(2.) The concise facts of the case as alleged in the FIR are that the petitioner came to be arrested in this case on 27/6/2023 in connection with recovery of 90 kg of poppy husk from Maruti Alto Car bearing registration No.MP-09-CC-6289. While rejecting the earlier bail application this Court granted liberty to the petitioner to renew the prayer for bail after recording the statement of the Investigating Officer and the seizure officer at the trial.

(3.) It is contended on behalf of the accused-petitioner that no case for the alleged offences is made out against the petitioner and his incarceration is not warranted. He submits that the petitioner is behind bars since last nearly two years and the trial has yet not commenced. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises.