Satnam Singh vs State
2021 Latest Caselaw 8848 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 728/2021

Satnam Singh S/o Fouja Singh, Aged About 40 Years, R/o Moharsinghwala, Tarmuwala, Police Station Jilalabad, Sadar, District Hisar, Fajlika, Punjab.

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Bhushan Singh Charan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is alleged to have supplied contraband

poppy-straw weighing in excess of commercial quantity to the

principal accused. In this background, I am not inclined to extend

indulgence of pre-arrest bail to the petitioner. Accordingly, the

application for pre-arrest bail is rejected as being devoid of merit.

(SANDEEP MEHTA),J 96-Sudhir Asopa/-

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