Jagdish vs State
2021 Latest Caselaw 18594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16060/2021

Jagdish S/o Sh. Ganeshdas, Aged About 33 Years, B/c Swami, R/o Blew Bas Rampura, Tehsil Sardar Sahar, Dist. Churu.

(Presently Lodged At Dist. Jail, Churu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahipal Bishnoi. For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Baltej Singh.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/12/2021

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.10/2021, Police Station Sahwa for the offence punishable

under Section 8/15 of NDPS Act.

Learned counsel for the petitioner submits that the recovered

contraband is below the commercial quantity. The 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-16060/2021]

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 Jagdish S/o

Sh. Ganeshdas shall be enlarged on bail in F.I.R. No.10/2021,

Police Station Sahwa 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

71-prashant/-

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