Gendmal vs State
2021 Latest Caselaw 18318 Raj

(1 of 2) [CRLMB-16242/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16242/2021

Gendmal S/o Shri Kurchand, Aged About 38 Years, R/o Lodi Mandvi, Dhariyawad, Pratapgarh.

(At Present Lodged In District Jail, Pratapgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Chandra Purohit. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.249/2021, Police Station Dhariawad, District Pratapgarh, for

the offences punishable under Sections 8/15, 8/20 of the NDPS

Act.

Learned counsel for the petitioner submits that the accused-

petitioner is in judicial custody and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16242/2021]

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Gendmal S/o

Shri Kurchand shall be enlarged on bail in F.I.R. No.249/2021,

Police Station Dhariawad, District Pratapgarh provided he

furnishes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

189-prashant/-

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