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Rajesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 18416 Raj

Citation : 2021 Latest Caselaw 18416 Raj
Judgement Date : 3 December, 2021

Rajasthan High Court - Jodhpur
Rajesh Kumar vs State Of Rajasthan on 3 December, 2021
Bench: Manoj Kumar Garg

(1 of 2) [CRLMB-15826/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15826/2021

Rajesh Kumar S/o Sh. Vijay Singh, Aged About 23 Years, R/o Ranjitpura, Teh. Hanumangarh, Distt. Hanumangarh (Raj.). (At Present Lodged In Sub Jail, Nohar).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Suresh Nehra. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/12/2021

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

No.497/2021, Police Station Nohar, District Hanumangarh for the

offence punishable under Section 8/21 of NDPS Act. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the recovered

contraband is below commercial quantity. 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 has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-15826/2021]

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 Rajesh Kumar S/o Sh.

Vijay Singh, shall be released on bail in connection with F.I.R.

No.497/2021, Police Station Nohar, District Hanumangarh

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties 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

81-prashant/-

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