Kartar Singh vs State Of Rajasthan
2021 Latest Caselaw 18460 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 11781/2021

Kartar Singh S/o Kishna Jat, Aged About 39 Years, Devpuri, P.s. Aaroi, Dist. Ajmer. (At Present Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/12/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.31/2019 of Police Station Begu, District Chittorgarh

for the offence(s) punishable under Section(s) 8/15 and

25 of the NDPS Act. He/she/they has/have preferred

this/these second bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

this Court vide order dated 24.11.2021 has already

granted bail to co-accused Ram Lal taking into

(2 of 2) [CRLMB-11781/2021]

consideration the fact that the Seizure Officer has failed

to take out samples as per the prescribed procedure.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Kartar Singh S/o Kishna Jat

shall be released on bail in connection with FIR

No.31/2019 of Police Station Begu, District Chittorgarh

provided he/she/they execute(s) a personal bond in the

sum of Rs.50,000/- with two sound and solvent sureties

of Rs.25,000/- each to the satisfaction of learned trial

court for his/her/their appearance before that court on

each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

59-msrathore/-

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